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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Punjab - Subsection

Section 57(6) in Punjab Waqf Rules, 2018

(6)
(a)The terms of deputation of Chairman and member of the Tribunal referred to in sub-rule (1), shall be for a period of three years, which may be extended for a further period of two years.
(b)The age of superannuation of the Chairman referred to in sub-rule (1), shall be the last day of the month in which the officer attains the age of sixty years.