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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(2) in Meghalaya Forest Authority Act, 1991

(2)The Chief Minister shall be the Chairman, the Minister-in-charge, Forests and Environment, the Deputy Chairman and an officer of the State Forests Department, not below the rank of a Conservator of Forests to be nominated by the State Government, the Member-Secretary of the Board of Governors.