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Union of India - Section

Section 1367 in The River Boards Act, 1956

1367.

The Committee feel that the distinction whic is sought to be made between officers and other employees is neither justified nor called for and that all the employees of the Board may be called officers. The Committee have, therefore, omitted the word "or other employees" [which occurred in the Bill after the word "such officers"] in this clause." - J.C.R.[12th September, 1956]An Act to provide for the establishment of River Boards for the regulation and development of inter-State rivers and river valleys.BE it enacted by Parliament in the Seventh Year of the Republic of India as follows:-