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[Cites 0, Cited by 0] [Section 239(2)] [Section 239] [Entire Act]

State of Tamilnadu - Subsection

Section 239(2)(a) in Tamil Nadu Panchayats Act, 1994

(a)No person shall be qualified for appointment as [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] unless he is or has been an officer of the Government not below the rank of Secretary to the Government.