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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Tamilnadu - Subsection

Section 108(6) in The Coimbatore City Municipal Corporation Act, 1981

(6)Every officer of the corporation establishment shall be a whole-time officer of the corporation and no such officer shall undertake any work unconnected with his office without the permission of the Commissioner.Provided that the order of the Commissioner granting such permission shall be placed before the next-meeting of the council.