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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1) in Uttrarakhand Waqf Rules, 2017

(1)The Additional Secretary Department of Minority Welfare to Government shall be the Election Authority for the purposes of conduct of elections of members under clause (b) of sub-section (1) of Section 14 of the Act and he shall have powers of superintendence, direction and control of the conduct of election under these rules.