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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(3)The Tribunal shall have its own Staff who shall be under the control of the Secretary of the Tribunal. The Secretary of the Tribunal shall be an officer of the Bihar Co-operative Service not below the rank of Deputy Registrar, Co-operative Societies, and shall be deputed by the State Government.