Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Uttarakhand - Subsection Section 44(3) in Uttrarakhand Waqf Rules, 2017 (3)In case a vacancy to the post of Chief Executive Officer (CEO) arises due to his repatriation/removal, the Government shall have powers to appoint any senior officer of the Board as Acting Chief Executive Officer till the vacancy is filled.
