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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(4)(d) in Punjab Regional and Town Planning and Development Act, 1995

(d)The State Government may, by order, establish an advisory committee for the purpose of assisting it with regard to -
(i)the division and integration of the employees among the Successor Special Urban Planning and Development Authorities; and
(ii)the ensuring of fair and equitable treatment to all employees affected by the provisions of this sub-section and the proper consideration of any representations made by such employees.