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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(4) in Punjab Water Resources (Management and Regulation) Act, 2020

(4)Before recommending any person for appointment as the Chairperson or other Member of the Authority, the Selection Committee shall satisfy itself that such person does not have any financial or other interests, which is likely to affect pre-judicially his functions as the Chairperson or Member.