Section 71C(1) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994
(1)Notwithstanding anything contained in section 71B, the direct recruitment to various posts may be made by the Administrator through such agencies as may be prescribed by him.”.Section 75.―In clause (b), for “sub-section (7) of section 71”, substitute―“the Schedules referred to in section 71A”.After section 84, insert―“84A. The Finance Commission.―
