Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 6 in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967

6. Departmental set up and designations of posts.

- The office of a Municipal Council may consist of the departments as mentioned in Schedule II. Each such department may consist of the posts as mentioned in Schedule III. The State Government may add to or delete any post in Schedule III, in consultation with the Municipal Council concerned. The set up prescribed in Schedule III shall be deemed to have taken effect from the "appointed date".