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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(1)(b) in Kerala District Administration Act, 1979

(b)The Government shall not transfer out of the service of a district council any of the officers appointed under sub-section (1) of section 32, or any of the officers and servants placed at the disposal of the district council under clause (a) of this sub-section except in consultation with the President; and if the officer or servant has not completed three years of service under the district council except with the concurrence of the President: