Section 44 in The Manipur Municipalities Act,1994.
44. Power of Nagar Panchayat and Council to determine strength of its employees.
(1)Except as provided in sections 41 and 43 and subject to the approval of the State Government, a Nagar Panchayat or a Council may, by a special resolution determine the category and strength of employees required by it, for discharge of its functions and duties.(2)Notwithstanding anything contained in section 71, the expenditure incurred on the establishment of Nagar Panchayat or a Council shall be paid out of the Municipal Fund.
