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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(3) in Gujarat District Mineral Foundation Rules, 2016

(3)Any creation of temporary' or permanent positions, or purchase of vehicles by the District Mineral Foundation shall require prior approval of the Government. The District Mineral Foundation may engage the service of persons on a contract basis, if so required under the Annual Plan.