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[Cites 0, Cited by 0] [Section 346(2)] [Section 346] [Entire Act]

State of Gujarat - Subsection

Section 346(2)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)[ no new permanent office of which the minimum monthly salary exclusive of allowances exceeds such amount as may be fixed by the State Government by a general or special order from time to time in the case of each Corporation shall be created without the sanction of the Corporation and no new office of which the minimum or the maximum monthly salary exclusive of allowances exceeds such amount as may be fixed in this behalf by the State Government by a general or special order from time to time in the case of each Corporation shall be created except with the previous sanction of the State Government;] [Clauses (a) was substituted by Gujarat 1 of 1979, Section 18(1) (w.r.e.f. 26-09-1978).]