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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of West Bengal - Subsection

Section 3A(6) in The West Bengal Fire Services Act, 1950

(6)The manner of appointment of the post of Director-General by deputation shall be such as may be prescribed;Provided that until the manner as aforesaid is prescribed, it shall be competent for the State Government to make the appointment to the post of Director-General by deputation in such manner as the State Government thinks fit.