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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(2)(d) in The Jharkhand Area Autonomous Council Act, 1994

(d)The appropriate authority of the Council shall, subject to the rule, regulation and procedure of the State Government, initiate evaluation report with respect to the officers connected wholly with specified subject of the Area;