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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2)(b) in Punjab Municipal (Executive Officer) Act, 1931

(b)the Executive Officer shall not [except lo the Civil Surgeon of the district or to an officer of the Department of Public Instruction delegate his powers to make appointments to offices carrying a remuneration of more than fifteen rupees per mensem or to remove or dismiss any employee holding an office carrying such remuneration ;] [Inserted, by Punjab Act, II, of 1934, section 2(iii).]