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[Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act]

State of Uttar Pradesh - Subsection

Section 113(2)(g) in Uttar Pradesh Municipal Corporation Act, 1959

(g)[ the creation of municipal services under Section 112-A and recruitment thereto, absorption of existing officers and servants therein, and transfer, leave, punishment, including dismissal and removal, appeal, and other disciplinary matters and other conditions of service of such officers and servants.] [Inserted by U.P. Act 21 of 1964, S.13.]