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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jharkhand - Subsection

Section 55(10) in Jharkhand Municipal Act, 2011

(10)Notwithstanding anything contained in sub-section (2) or sub-section (3), prior approval of the State Government shall be necessary in the case of appointment of a person not recommended by the State Public Service Commission or Staff Selection Committee as the case may be Municipal Establishment and Schedule of Posts