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State of Jharkhand - Section

Section 22 in Bihar Coal Mining Area Development Authority Rules, 1988

22. Eligibility to the post of a Managing Director.

- As laid down in Section 5, sub-section 3 (I) of the Act, the Managing Director who shall be an officer of the Government to be appointed by the Government, will also ordinarily be a Senior Member of the Indian Administrative Service not below the rank of the Divisional Commissioner.