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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Punjab - Subsection

Section 108(5) in The Punjab Municipal Act, 1999

(5)The creation or abolition of posts in a Municipal Service and the appointment of members thereto, shall be made by the Government after taking into consideration the requirements of the Municipalities and their financial capacity but no such member shall be deemed to have been appointed to any civil service or post under the State.