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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Mizoram - Subsection

Section 6(2) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

(2)The appointment and conditions of service of the Secretary and the employees shall be such as may be specified by the State Government and as far as possible appointment on deputation from the State Government shall be resorted to.