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45. Power of Nagar Panchayat and Council to appoint its officers and employees.

Subjectto the provisions contained in sections 41 and 43 a Nagar Panchayat or a Council shall have power to appoint its officers and employees:

Provided that the Chairperson may fill up such non-technical posts in the Grades III and IV in such manner as may be laid down in bye-laws framed in this behalf.



Manipur Municipalities Act, 1994 Back




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