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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(5)(ii) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(ii)The members of the Medical Service Committee referred to in sub-rule (1)(A), sub-rule (1)(d) and sub-rule (1)(e) shall hold office during the pleasure of the State Government, the Corporation or the Director of Health Services, Punjab, respectively.