Section 3(2)(i) in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(i)the Secretary (Co-ordination and Public Grievances) in the Cabinet Secretariat, Government of India - Chairman;

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