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SC: Will Appoint DERC Chairperson as an Ad-hoc Measure - (21 Jul 2023)

CIVIL

Supreme Court has stated that owing to deadlock between Delhi Government and the Lieutenant Governor, it will appoint a person for the post of DERC Chairperson as an ad-hoc measure till the issue is finally decided and that the appointment will be on a pro-term basis as in interim arrangement.

Tags : SUPREME COURT   DERC CHAIRPERSON   AD-HOC   APPOINTMENT  

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