Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(2) in Himachal Pradesh Ex-servicemen Corporation Act, 1979

(2)[ The Chairman-cum-Managing Director shall be an ex-servicemen holding a Class I post while in service. The Vice-Chairman shall be non-official person. The Chairman-cum-Managing Director and the Vice-Chairman shall be appointed by the Government and shall hold office during the pleasure of the Government.