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Union of India - Section

Section 11 in The Dourine Act, 1910

11. Committees for hearing appeals.

The State Government shall, by rules published in the Official Gazette, make provision for the constitution of a committee or committees for the hearing of appeals FROM decisions under section 10.Such rules shall provide that not less than one member of any committee constituted there under shall be a person not in the service of the Government or of a local authority.