Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of Jharkhand - Subsection Section 55(6) in Jharkhand Municipal Act, 2011 (6)The method of, and the qualifications required for recruitment, and the terms and conditions of service including conduct and control, of officers appointed by the Government shall be such as may be prescribed.
