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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(2) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(2)In respect of Provident Fund, loans, security, travelling allowance and conduct, the members of the service shall be governed by the rules applicable to Government Officers Class II.