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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Chattisgarh - Subsection

Section 46(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(2)The Chief Executive Officer shall be appointed by the State Government from amongst the members of the Development Authority Service belonging to the State cadre from amongst the members of the State Technical/Administrative Services if necessary.