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] [Entire Act] State of Himachal Pradesh - Section Section 76 in Himachal Pradesh Waqf Rules, 2016 76. The Chairman and Member to be Public Servant. - The Chairman and the Members appointed Under Sub-rule(2) of rule 70 and Sub-rule (2) and (3) of rule 71 shall be deemed to be a public servant and shall be governed by their respective service rules or terms and conditions as applicable to them.
