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Appoint Person Of Eminence As State CIC In Future: Uttarakhand High Court - (17 Jan 2018)

Uttarakhand High Court, while noting that all the Chief Information Commissioners appointed were former Chief Secretaries, has observed that there is no such requirement that a former Chief Secretary can only be appointed as State Chief Information Commissioner.

Tags : UTTARAKHAND HIGH COURT   RTI  

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