Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 2 in Disaster Management (Term of office and conditions of service of Members of the State Authority and pay and Allowances to members of Advisory Committee) (Amendments) Rules, 2009

2.

Sub-rule (iv) of Rule 4 of Disaster Management (Term of office and conditions of Service of Members of the State Authority and Pay and Allowances to Member of Advisory Committee) Rules, 2008 shall be substituted by the following :-
(vi)"The maximum age for Vice Chairman/Members will be 70 years, but in case of deserving person in exceptional cases the power of relaxation of maximum age limit from 70 to 80 will be vested in the Chairperson."