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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(4) in Punjab Water Resources (Management and Regulation) Act, 2020

(4)The Authority may, with the prior approval of the Government, appoint on contract for a fixed tenure, not exceeding five years, such number of officers and employees, as it considers necessary for the performance of its duties and functions.