Section 47B(2)(f) in Jharkhand Co-operative Societies Act, 2008

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State of Jharkhand - Subsection

Section 47B(2)(f) in Jharkhand Co-operative Societies Act, 2008

(f)has such other disqualifications as may be prescribed by the State Government.

(C)The members of the co-operative Tribunal and Forum, other than the Chairman shall be appointed on the recommendation of a Selection Committee consisting of the following , namely : -

(i)Principal Secretary Department of Co-operation- Chairman,

(ii)Principal Secretary, Law Department - Member,

(iii)Principal Secretary, Department of Personnel & Administrative Reforms - Member:

(iv)Principal Secretary, Department of Finance - Member

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State of Jharkhand - Subsection

Section 47B(2)(f) in Jharkhand Co-operative Societies Act, 2008