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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983

(2)The Managing Director shall be appointed by the Government from amongst the officers borne on the Cadre strength of the Indian Administrative Service or of the Punjab Civil Service (Executive Branch) of the State of Punjab.