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] [Section 44] [Entire Act] State of Uttarakhand - Subsection Section 44(4) in Uttrarakhand Waqf Rules, 2017 (4)The confidential report on the work and conduct of the Chief Executive Officer (CEO) shall be written by the Chairperson of the Board and shall be forwarded to the Joint Secretary to the Government in charge of waqf matters, for a review.
