Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4) in M.P. Food Security Rules, 2017

(4)Appointment of Member-Secretary. - The State Government shall appoint an Officer not below the rank of Secretary serving under the State Government as Member-Secretary of the Food Commission. The post of Member-Secretary may be filled either by deputation of an Officer not below the rank of Secretary to the State Government, or may be assigned to an Officer of the above said rank additionally with his/her other regular duties assigned by the State Government.