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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(2) in Chhattisgarh District Mineral Foundation Trust Rules, 2015

(2)The Trustees appointed by official designation shall continue as Trustees during the period they are holding the post and the designation and would be deemed to have ceased to be the Trustees once they cease to hold the office by virtue of which they were so appointed i.e. Ex-officio and their successors in office shall be deemed to have been appointed as Trustees in their place with effect from the date of their acquiring such official designation.