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State of Mizoram - Section

Section 24 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

24. Shall of Executive Committee.

- The Executive Committee, subject to the Rule 16 and in accordance with the rules prescribed in this behalf by the Administrator, may, from time to time, determine and appoint establishment to be employed by it, and may fix the salaries and allowances to be paid to such establishment; provided that in any financial year the aggregate salaries establishment; provided that in any financial year the aggregate salaries and allowances payable by the District Council in respect of each establishment shall not exceed such limits as the Administrator may fix from time to time.