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 56] [Entire Act] State of Jharkhand - Subsection Section 56(8) in Jharkhand Municipal Act, 2011 (8)The Standing Committee may , in case of exigency of service, sanction any post not included in the Establishment Schedule for a period not exceeding six months.
