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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Jharkhand - Subsection

Section 61(2) in Jharkhand Municipal Act, 2011

(2)The Commission shall consist of -
(a)a Chairperson who is or has been a member of the Indian Administrative Service of rank not below that of a Secretary to the State Government or an expert in personnel management having experience of not less than fifteen years,
(b)one Engineer of the rank of Chief Engineer of the State Government, either working or retired,
(c)one Chartered Accountant of fifteen years' standing or a person having not less than fifteen years of experience in financial management,
(d)one Officer not below the rank of a Deputy Municipal Municipal Commissioner or equivalent having not less than fifteen years of experience in municipal administration, and
(e)one other person having not less than fifteen years of experience in public administration.