Section 3(3)(b) in The Gujarat Professional Civil Engineers Act, 2006

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State of Gujarat - Subsection

Section 3(3)(b) in The Gujarat Professional Civil Engineers Act, 2006

(b)

(i)one person to be appointed by the State Government in Urban Development and Urban Housing Department from amongst the engineers employed for not less than ten years in the Municipal Corporations of cities in the State constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), ex-officio,

(ii)one person to be appointed by the State Government in Roads and Buildings Department form amongst the engineers not below the rank of Chief Engineer employed in the Department and dealing with the subject of buildings, ex-officio,

(iii)one person to be appointed by the State Government in the Narmada, Water Resources and Water Supply and Kalpsar Department, from amongst the engineers not below the rank of Chief Engineers employed in the Department ex-officio,

(iv)Chief Town Planner to the Government of Gujarat, ex-officio.

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State of Gujarat - Subsection

Section 3(3)(b) in The Gujarat Professional Civil Engineers Act, 2006