Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 48 in The Haryana Municipal Act, 1973 48. Members not to be appointed as employees. - A person shall, so long as he is, and for twelve months after he has ceased to be a member, be disqualified for being appointed to any paid office under a committee.Contracts
