Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Assam - Subsection

Section 70(1) in Gauhati Municipal Corporation Act, 1971

(1)No officer or employee shall be entertained in any department of the Municipal Corporation unless he has been appointed under Section 67 or his office and emoluments are included in the Schedule for the time being in force prepared and sanction under Section 69.