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Citedby 17 docs - [View All]
V. Padmanabha Ravivarma Rajah And ... vs State Of Kerala And Ors. on 8 January, 1962
Ghulam Mohideen Sahib vs Dist. Magistrate And Ors. on 30 April, 1934
E.R. Sitarama Reddiar vs The Revenue Divisional Officer ... on 1 December, 1966
S.V. Narayanaswami vs State Of Madras Represented By ... on 6 March, 1962
Venkatachala Pillai And Anr. vs The Taluq Board, Saidapet, ... on 9 February, 1911

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[Complete Act]
Central Government Act
Section 12 in The River Boards Act, 1956
12. Staff of Board. Subject to such rules as may be made by the Central Government in this behalf, the Board may, for the purpose of enabling it to efficiently perform its functions or exercise its powers under this Act, appoint such officers as it may think fit and determine their functions and terms and conditions of service. CHAP POWERS AND FUNCTIONS OF THE BOARD CHAPTER III POWERS AND FUNCTIONS OF THE BOARD