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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016

(2)When a temporary vacancy occurs in such an office by reason of the suspension of a pujari, a pujari in his place shall be appointed by the Board or the officer authorized by it to discharge the functions of the pujari until his disability ceases.