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[Cites 0, Cited by 4] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Cantonments Act, 2006

(2)Upon the making of a declaration under sub-section (1), the Board in the cantonment shall consist of the following members, namely:-
(a)the Officer commanding the station,
(b)the Chief Executive Officer, and
(c)one member, not being a person in the service of the Government, nominated by the Central Government in consultation with the General Officer Commanding-in-Chief, the Command.