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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2)(f) in The Punjab State Commission for Scheduled Castes Act, 2004

(f)[ one Member-Secretary, to be appointed by the Government from amongst the retired or serving officers of Indian Administrative Service or the Punjab Civil Service belonging to Scheduled Castes, not below the rank of an Additional Secretary.] [Substituted by Punjab Act No. 19 of 2006.]