Section 2(3)(v) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(3)(v) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(v)Rehabilitation, Employment, Law and General Administration Department.