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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Bengal Presidency - Subsection

Section 74(4) in Calcutta Improvement Act, 1911

(4)Subject to any directions contained in any statement prepared under sub-section (1) and any rules made under sub-section (2), and for the time being in force, the power of appointing, promoting and granting leave to officers and servants of the Tribunal, and the power of reducing, suspending or dismissing them, shall vest in the President of the Tribunal.