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] [Entire Act]

State of Chattisgarh - Section

Section 4 in The Chhattisgarh Municipal Service (Executive) Rules, 1973

4. Strength of service.

(1)The strength of the service including both the number and designation of posts in various grades shall be determined by the State Government from time to time.Note. - The provisional strength of the Service, on the date of enforcement of these rules, is given in the First Schedule.
(2)No member of the service shall be entitled of compensation in consequences of any changes in the structure of the service or in the event of the State Government leaving unfilled or holding in abeyance any vacant post in the cadre.