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[Cites 0, Cited by 2] [Section 15(3)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(3)(b) in Kerala Municipality Act, 1994

(b)supervise and control the acts done and steps taken by the officers and employees of the Municipality, prepare the confidential report of the Secretary and also review the confidential reports prepared by the Secretary in respect of other employees;