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[Cites 0, Cited by 2] [Section 58] [Entire Act]

State of Jharkhand - Subsection

Section 58(2) in Jharkhand Municipal Act, 2011

(2)The municipality may also provide for pension, gratuity, provident fund, incentive, bonus, reward or penalty for its officers and other employees in accordance with such rules, norms, scales and conditions as may be prescribed by the State Government,