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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(3) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(3)Any retired or serving officer of the rank of Additional Chief Secretary or Financial Commissioner to the Government of Punjab or Additional Secretary to the Government of India or above may be appointed by the Government as the Chief Commissioner to perform the functions and exercise the powers of the Commission under this Act.