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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6) in The Cantonments Act, 2006

(6)In Category IV Cantonments, the Board shall consist of the following members, namely:-
(a)the Officer commanding the station ex officio or, if the Central Government so directs in respect of any cantonment, such other military officer as may be nominated in his place by the General Officer Commanding-in-Chief, the Command;
(b)the Chief Executive Officer;
(c)two members elected under this Act.