Coir Board Services (Classification, Control and Appeal) Bye-laws, 2016- (Ministry of Micro, Small and Medium Enterprises) (09 Nov 2016)

MANU/MSME/0010/2016

Civil

In exercise of the powers conferred by clause (d) of sub-section (1) of section 27 of the Coir Industry Act, 1953 (45 of 1953) read with bye-laws 15 and 16 of the Coir Board (Transaction of Business, Conditions of Service of Employees and Maintenance of Accounts) Bye-laws, 1955 and confirmed by the Central Government, the Coir Board hereby makes the amendments to the Coir Board Services (Classification, Control and Appeal) Bye laws, 1969 by Coir Board Services (Classification, Control and Appeal) Bye-laws, 2016. They shall come into force on the date of their publication in the Official Gazette.

Tags : AMENDMENT BYE-LAWS SERVICES COIR BOARD