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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(2)(a) in The Jharkhand Area Autonomous Council Act, 1994

(a)Subject to the policy of the State Government, to make transfer and posting of the gazetted officers wholly connected with specified subjects whose services have been placed by the State Government to the Council;