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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(3) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(3)Pramukh Lokayukt shall have such administrative powers as shall be prescribed in consultation with him, for the purpose of enabling him to exercise administrative control over all officers and other employees who may be appointed under the Lok Aayog.