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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Chattisgarh - Subsection

Section 26(3) in Chhattisgarh District Mineral Foundation Trust Rules, 2015

(3)The Settlor shall have the power to determine the service conditions of officials and auditors to manage the day to day affairs of the trust. However these powers may be delegated by the Settlor to the Trust from time to time.