Section 333(2) in Rajasthan Municipalities Act, 2009
(2)Work distribution amongst the officers appointed under this Section shall be done by the [Chief Municipal Officer] [Substituted vide Notification No. F. 2(33) Vidhi/2/2011, dated 22.9.2011 Published in Rajasthan Gazette Exty. Point 4(A), dated 22.09.2011 w.e.f. 31.03.2011.] with the approval of the Chairperson.
