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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in The Bihar State Election Authority Act, 2008

(3)Chief Election Officer may either be serving or a retired officer, who shall have not less than 10 years of administrative experience out of which last three years must be in the rank and status of Secretary to the State Government.