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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(2) in The Haryana Sports Council Act, 2016

(2)The State Sports Council may, with the previous approval of the State Government, appoint on deputation basis any employee of the State Government or its organization or Central Government or its organization, as an employee of the State Sports Council or the District Sports Council, on such terms and conditions, as it thinks fit.