Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 263] [Entire Act] State of Jharkhand - Subsection Section 263(5) in Jharkhand Municipal Act, 2011 (5)The State Government may appoint the Chairperson from amongst persons who have been Judge of the High Court or retired from the post of Chief Secretary or an equivalent post.
