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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(1)(c) in Jharkhand Advocates' Welfare Fund Act, 2012

(c)that circumstances exist which render it necessary in the public interest so to do, the State Government may, by notification and for reasons to be specified therein, supersede the Trustee Committee for such period, not exceeding six months , as may be specified in the notification and appoint, in consultation with the Chief Justice of the High Court, a judge of the High Court to be the controller of the Trustee Committee:-