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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(1)(e) in The Jharkhand Area Autonomous Council Act, 1994

(e)The Council may make recommendation to the State Government for the creation of the gazetted posts for its establishment, and the State Government shall communicate its decision to the Council ordinarily within three months of the recommendation;