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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(4)(i) in The Jharkhand Education Tribunal Act, 2005

(i)A person shall not be qualified for appointment as the Chairman unless he is a retired Judge of a High Court or retired offices of Indian Administrative Service of the rank of Secretary to the State Government.