Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(h) in Haryana Panchayati Raj Election Rules, 1994

(h)"State Election Commissioner" means the State Election Commissioner appointed under clause (1) of Article 243K of the Constitution of India read with clause (d) of rule 2 of the State Election Commissioner conditions of Service Rules, 1994;