Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 37(7) in Arunachal Pradesh Municipal Act, 2007

(7)The Empowered Standing Committee may sanction any category 'C' post or category 'D' post for a period not exceeding six months:Provided that no such post shall be sanctioned unless there is a provision in this behalf in the budget estimates of the Municipality.