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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(1)(f) in The Jharkhand Area Autonomous Council Act, 1994

(f)The appropriate authority of the Council, subject to the rules, regulation and procedure of the State Government, shall initiate evaluation report in respect of the Chief Executive Officer and other officers of the Council;