Section 32(5)(b) in Gujarat State Disaster Management Act, 2003

[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(5)(b) in Gujarat State Disaster Management Act, 2003

(b)he shall cease to perform the functions-

(i)where an area is declared under clause (a) of sub-section (2) as the affected area for the period specified under sub-section (3) on the expiry of such period, or

(ii)Where such period is extended from time to time under the proviso in the said sub-section (3) on the expiry of the period last extended, or

(iii)where an area is not so declared, on the receipt of a communication to that effect from the State Government under clause (b) of sub-section (2).

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State of Gujarat - Subsection

Section 32(5)(b) in Gujarat State Disaster Management Act, 2003