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

State of Bihar - Subsection

Section 12(6) in Bihar Public Works Contracts Disputes Arbitration Tribunal Rules, 2009

(6)In the case of appointment of a retired Officer as Secretary, he may remain in the post of Secretary to the extent of maximum age of 65 years. But the State Government shall have the powers to relax the provision taking into notice special experience and competence.