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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Punjab - Subsection

Section 108(3) in The Punjab Municipal Act, 1999

(3)The Government may transfer any member of a Municipal Service from a post in one Municipality to a post in another Municipality:Provided that where a member of a Municipal Service is transferred from one Municipality to another Municipality, his conditions of service in so far as they relate to remuneration, gratuity and provident fund, shall not be varied to his disadvantage.