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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(4)(ii) in Jharkhand Tourism Development and Registration Act, 2015

(ii)The services of the Executive Director of the Authority shall be taken on deputation or on contractual basis for a period of three years in the first instance on extend-able basis. Such services may, however, be terminated in case of unsatisfactory performance or due to resignation after giving a notice of 15 days to either party.