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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(6) in Haryana Rural Employment Guarantee Scheme, 2007

(6)The State Government may appoint State Quality Monitors with the approval of the State Council. The terms and conditions to be laid down by the Government of India shall be followed to engage State Quality Monitors.