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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(vi) in Disaster Management (Term of office and conditions of service of Members of the State Authority and pay and Allowances to members of Advisory Committee) (Amendments) Rules, 2009

(vi)"The maximum age for Vice Chairman/Members will be 70 years, but in case of deserving person in exceptional cases the power of relaxation of maximum age limit from 70 to 80 will be vested in the Chairperson."