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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Jharkhand - Subsection

Section 61(2)(a) in Jharkhand Municipal Act, 2011

(a)a Chairperson who is or has been a member of the Indian Administrative Service of rank not below that of a Secretary to the State Government or an expert in personnel management having experience of not less than fifteen years,