Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Chattisgarh - Subsection Section 4(5) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012 (5)Posts sanctioned in the personal establishment of Chief Minister/ Ministers on which appointment are to be made till the tenure of Chief Minister/Ministers (co-terminus).
