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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Assam - Subsection

Section 69(1) in Gauhati Municipal Corporation Act, 1971

(1)The Commissioner shall from time to time prepare and lay before the Standing Finance Committee a schedule setting for the designation and grades of the officers and staff other than those mentioned in sub-section (1) of Section 67 who should in his opinion constitute the Corporation establishment indicating the salaries, fees and allowances payable to them.