Section 384(2)(b) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 384(2)] [Section 384] [Entire Act]

(b)seven shall be nominated by the Government of whom-

(i)one shall be an eminent person having experience in local administration or public administration;

(ii)one shall be an officer not below the rank of Senior Town Planner of the Town Planning Department;

(iii)one shall be an officer not below the rank of Chief Engineer;

(iv)one shall be the Secretary to Government in charge of Urban Development Department.

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