AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Employees’ State Insurance Act, 1948

6. Eligibility for re-nomination or re-election

An outgoing member of the Corporation, the Standing Committee, or the Medical Benefit Council shall be eligible for 36[re-appointment] or re-election as the case may be.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement