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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jharkhand - Subsection

Section 55(8) in Jharkhand Municipal Act, 2011

(8)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, at any time, in the case of any person appointed to any post referred to in sub-section (1), terminate his appointment:Provided that if, in the case of any such officer, the Board so decides, the ULB shall recommend to State Government to terminate the appointment of such officer.