71. [ Power of] [Substituted by U.P. Act No. 5 of 1932.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to determine permanent staff. - Except as provided by Sections 57, 66, 58 and 70, [and subject to any general or special directions as the State Government may, from time to time, issue] [Inserted by U.P. Act No. 7 of 1949.] a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by [special] [Inserted by U.P. Act No. 26 of 1964.], resolution, determine what servants are required for the discharge of the duties of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and [their qualifications and conditions of service.] [Substituted by U.P. Act No. 26 of 1964.]
