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[Cites 0, Cited by 6] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(2) in The Bihar Municipal Act, 2007

(2)The Municipality shall, by Regulation, classify the posts of officers and other employees constituting the establishment of the Municipality into four categories, namely, category 'A' post, category 'B' post, category 'C' post, and category post, on the basis of the scales of pay of such posts.