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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(1)(i) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

(i)The State Government may appoint one of its officers not below the rank of Assistant Labour Commissioner of the Government as Secretary to the State Advisory Committee and appoint such other staff being in the service of that Government, as it may think necessary, to enable such Committee to carry out its functions.