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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in Code on Social Security, 2020

(2)The Director General and the Financial Commissioner shall hold office for such period, not exceeding five years, as may be specified in the order of appointment:Provided that outgoing Director General or Financial Commissioner, as the case may be, shall be eligible for re-appointment if he is otherwise qualified.