Section 3(3)(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

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

State of Bihar - Subsection

Section 3(3)(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

(b)as a member of the Tribunal, unless he -

(i)is, or has been a Secretary to the Government of Bihar for at least three years, or

(ii)is or has been an Engineer-in-Chief or is or has been a Chief Engineer for at least two years, or is or has been Superintending Engineer for three years.

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State of Bihar - Subsection

Section 3(3)(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008