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 109] [Entire Act]

State of Punjab - Subsection

Section 109(1) in The Punjab Municipal Act, 1999

(1)Such number of employees including clerks lower in rank to the posts under the Municipal Services constituted under section 108 as may be considered necessary may be appointed in a Municipality :Provided that such posts are mentioned in the Establishment Schedule and are sanctioned along with the budget.