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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(4) in The Bihar Municipal Act, 2007

(4)Every year the Chief Municipal Officer shall place before the Empowered Standing Committee for its consideration the Establishment Schedule along with the proposals for such changes therein as he may consider necessary:Provided that no upward revision of the size of the establishment of the Municipality shall be made without the prior sanction of the State Government.