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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 64(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(2)The Chairperson shall be appointed from amongst the persons who are holding or have held a post not below the rank of Principal Secretary to Government and having adequate knowledge of, or experience in, or have shown capacity in dealing with, problems relating to engineering, finance, commerce, economics, law, administration or management.