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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2) in Gujarat Public Trusts Act, 2011

(2)No officer or servant appointed under the provisions of this Act shall, after ceasing to be such officer or servant -
(i)associate himself in any manner whatsoever with any public trust;
(ii)seek employment or office under any public trust;
(iii)represent any public trust in any proceeding before the Charity Commissioner, Joint Charity Commissioner, Deputy Charity Commissioner or, as the case may be, the Assistant Charity Commissioner.