Section 3(2)(c) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011

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State of Andhra Pradesh - Subsection

Section 3(2)(c) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011

(c)he should possess knowledge of law: Provided that a person who is not associated with an organization of the kind mentioned above, may also be included in the panel mentioned in sub-rule (1) subject to fulfilling the following conditions, namely:-

(i)he must have a good and unblemished record of public service of minimum two years in one or more of the areas mentioned in clause - 2 (a); and

(ii)he should possess knowledge of law.

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State of Andhra Pradesh - Subsection

Section 3(2)(c) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011