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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Chattisgarh - Subsection

Section 69(3)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)prescribe the duties, and exercise supervision and control over the acts and proceedings of all municipal officers and servants other than the officers and servants of Corporation office and subject to the rules or bye-laws for the time being in force, dispose of all questions relating to the services of the said officers and servants and their pay, privileges and allowances;