Section 20K — Restriction on future employment by Chairperson and members.

1 [ 20K. Restriction on future employment by Chairperson and members. --On ceasing to hold office, the Chairperson or whole-time member of the Authority, as the case may be, shall, subject to the provisions of this Act, be ineligible, for a period of five years from the date on which they cease to hold office, for further employment (including as consultant or expert or otherwise) in any institution, agency or organisation of any nature mainly dealing with archaeology, country and town planning, architecture, heritage and conservation-architecture or whose matters had been before the Chairperson or such member.]

Official Hindi (PDF) ↗

‹ Prev All sections Next ›