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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3) in The Punjab Affiliated Colleges (Security of Service of Employees) Act, 1974

(3)A person shall not be qualified for appointment as a Presiding Officer of a College Tribunal unless he has been a Judge of the High Court or an officer of the State Government not below the rank of a Commissioner of a Division.