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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(a) in Telangana State Commission For Scheduled Castes and Scheduled Tribes Act, 2003

(a)a Chairman shall be an eminent person belonging to Scheduled Caste or Scheduled Tribe to be appointed by the Government; and