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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)no municipal officer or servant whose monthly salary, exclusive of allowances, [exceeds such amount as may be fixed in this behalf, by a general or special order, by the State Government in the case of each Corporation] [These words were substituted for the words 'exceeds two hundred rupees' by Gujarat 1 of 1979, Section 7(a) (w.r.e.f. 26-09-1978).] shall be dismissed by the Commissioner without the previous approval of the Standing Committee;