Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(11) in Himachal Pradesh Waqf Rules, 2016

(11)The Chief Executive Officer may relinquish his post after giving one month's notice in writing. Similarly the Board may relieve the Chief Executive Officer after giving him one month's notice:Provided that the Board may extend the date of superannuation beyond the age of 58 years up to the age of 60 years:Provided further that no such, extension shall be given for a period of more than one year at a time and no such extension shall be given after the age of 60 years:Provided further that the notice period can be reduced at the discretion of the Board.