Legal Document View

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
[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(1)(a) in The Jharkhand Area Autonomous Council Act, 1994

(a)The head of the office of the Council, known as Chief Executive Officer, shall be appointed by the State Government in consultation with the Chief Executive Councillor;