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[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Punjab - Subsection

Section 240(1)(n) in Punjab Municipal Act, 1911

(n)[ as to procedure to be observed for the employment, punishment, suspension or removal of officers and servants of the committee and as to appeals from orders of punishment or removal;] [Substituted for the words 'as to the procedure to be observed for the punishment or dismissal of servants of the committee and as to appeals from orders of punishment or dismissal' by Punjab Act No. 2 of 1923.]
(nn)[ the manner of constitution of municipal services, the classification, method of recruitment and the conditions of service of persons appointed to such services;] [Clause (nn) inserted by Punjab Act No. 24 of 1973.]