Section 6(16)(ii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

[Cites 0, Cited by 0] [Section 6(16)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(16)(ii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

(ii)It is, however, made clear that irregularity in the constitution of such Committee shall not invalidate any appointment or any other action taken by such Committee on that ground alone.

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State of Jharkhand - Subsection

Section 6(16)(ii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998