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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(3)(ii) in Irrigation Department, Uttaranchal Service of Ministerial Cadre (Group 'C') Rules, 2003

(ii)the Governor may create such additional permanent or temporary post as he may consider proper.