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State of West Bengal - Section

Section 3 in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

3. Appointing authority

.— All appointments in the Municipality or Notified Area Authority, as the case may be, shall be made by the Chairman or by the Executive Officer with delegated authority of the Chairman in accordance with the provision of sub-section (3) of rule 54 of the Act.Dismissal, Removal and Suspension