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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(3) in Himachal Pradesh Waqf Rules, 2016

(3)Where the Chief Executive Officer is appointed under clause (a) or clause (b) of sub-rule (1), he shall not be below the rank of Deputy Secretary of the Government (or equivalent to Deputy Secretary, if it comes from departmental services).