Section 4(4)(iii) in The Jharkhand Education Tribunal Act, 2005

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State of Jharkhand - Subsection

Section 4(4)(iii) in The Jharkhand Education Tribunal Act, 2005

(iii)A person shall not be qualified for appointment as an administrative member unless he has for at least two years, held the post of at least an Additional Secretary to the Government of Jharkhand or any other post under the Central or a State Government carrying a scale of pay which is not less than that of an Additional Secretary to the Government of Jharkhand and shall have adequate administrative experience. ,

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State of Jharkhand - Subsection

Section 4(4)(iii) in The Jharkhand Education Tribunal Act, 2005