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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(b) in West Bengal Municipal (Employees' Service) Rules, 2010

(b)Where, for any special reasons, it is not feasible to adopt any of the methods indicated above, an officiating appointment, which calls upon the employee responsibility of the post, may be made for a period less than two months subject to the prior concurrence of the State Government.