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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2) in Siliguri Municipal Corporation Act, 1990

(2)Subject to the provisions of this Act, appointment to all the posts of officers and employees constituting the establishment of the Corporation shall be made by the Chief Executive Officer with the approval of the Mayor-in-Council.