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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(3) in West Bengal Municipal Corporation Act, 2006

(3)The method of, and the qualifications required for, recruitment, and the terms and conditions of service including discipline, control and conduct, of the officers appointed by the Corporation under clause (b) of sub-section (2) shall be such as may be prescribed.