Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Himachal Pradesh - Subsection Section 45(5) in Himachal Pradesh Waqf Rules, 2016 (5)If the person appointed as Chief Executive Officer is an officer who has retired from Government service, he shall draw pay and allowances as fixed by the Himachal Pradesh Waqf Board.
