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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Manipur - Subsection

Section 6(2) in Manipur Rural Local Bodies Ombudsman Act, 2013

(2)The appointment and conditions of service of the Secretary and the employee shall be such as may be specified by the State Government and as far as possible appointment on deputation from the State Government shall be resorted to.