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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Punjab - Subsection

Section 105(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)The person to be appointed as President by the State Government shall be, -
(a)a serving or retired officer of the Government of Punjab not below the rank of Secretary to Government, Punjab; or
(b)a retired or serving District Judge :
Provided that the serving District Judge shall be appointed on the recommendations of the Punjab and Haryana High Court.