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

State of Bihar - Subsection

Section 8(6) in Bihar Commission for Protection of Child Right Rules, 2010

(6)Leave sanctioning authority :-
(a)The State Government shall be the authority competent to sanction leave to the chairperson.
(b)The chairperson shall be authority to sanction leave to every member and the Secretary.
(c)The Secretary shall be the authority to sanction leave to any officer or any other employee of the Commission