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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(c) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(c)the Government may direct that all the function, powers and duties of the committee and its Chairman under this Act, shall be performed, exercised and discharged by such person or authority as the Government may appoint in this behalf and such person or authority shall be deemed to be committee or Chairman, as the case may be. In case of markets of national importance such person/authority so appointed by the Government shall be an officer from the Indian Administrative Service with ten years of service, or an officer from the Union Territory Civil Service with fifteen years of service;