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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(2) in Jharkhand Municipal Act, 2011

(2)The Joint Committee shall consist of the following members:
(a)two elected members of each constituent municipality and local authority;
(b)one nominee of each of the concerned departments of the State Government or of the concerned statutory authorities under the State Government;
(c)such expert or experts as the State Government may nominate; and
(d)the Director of Municipal Administration or his representative who shall act as the convener of the Joint Committee.