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[Cites 0, Cited by 0] [Section 20(10)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(10)(a) in The Gujarat Water Supply and Sewerage Board Act, 1978

(a)For the purpose of enabling the Board to discharge its functions and duties under this Act, it shall lawful for the State Government to direct, by a general or special order, that such of officers of the State Government shall be posted under the Board for such period and subject to such conditions as may be specified in the order and accordingly the officers specified in the order shall be posted under the Board.