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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(2) in Chhattisgarh Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, 2007

(2)Educational Qualification. - The minimum educational qualifications required for direct recruitment shall be as specified in column (3) of Schedule II. Other qualification shall be such as may be made applicable to the Government service by the State Government from time to time.