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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Nagaland - Subsection

Section 73(2) in Nagaland Municipal Act, 2001

(2)The Government may in consultation with municipalities, make rules for regulating the method of recruitment, qualifications required for recruitment, the conditions of service, discipline and control of employees, their duties and functions and their classification into different categories on the basis of their duties and responsibilities and scale of pay of such posts.Chapter - VIII Direction and Control