LexSection 45E — Constitution of National Capital Civil Service Authority.
The Government of National Capital Territory of Delhi Act, 1991
1 i[45E. Constitution of National Capital Civil Service Authority.-- (1) There shall be an Authority to be known as the National Capital Civil Service Authority to exercise the powers conferred on, and discharge the functions assigned to it under this Part. (2) The Authority, referred to in sub-section (1), shall consist of the following Members, namely:-- (a) the Chief Minister of Government of National Capital Territory of Delhi, who shall be the Chairperson of the Authority, ex officio ; (b) the Chief Secretary of Government of National Capital Territory of Delhi, Member, ex officio; and (c) the Principal Home Secretary, Government of National Capital Territory of Delhi, who shall be the Member-Secretary to the Authority, ex officio . (3) All matters required to be decided by the Authority shall be decided by majority of votes of the Members present and voting. (4) All recommendations of the Authority shall be authenticated by the Member-Secretary. (5) The head office of the Authority shall be at Delhi.]Open in Lexace · Ask the AI about this section