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Union of India - Section

Section 45 in The Manipur Municipalities Act,1994.

45. Power of Nagar Panchayat and Council to appoint its officers and employees.

- Subject to the provisions contained in sections 41 and 43 a Nagar Panchayat or a Council shall have power to appoint its officers and employees.Provided that the Chairperson may fill up such non-technical posts in the Grade,- III and IV in such manner as may be laid down in bye-laws framed in this behalf.