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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(ii) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017

(ii)Not less than three and not more than five official members, to be appointed by the State Government from amongst the Secretaries in-charge or Heads of Departments of the State Government, necessarily from the Finance Department and Administrative Department concerned;