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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Kerala - Subsection

Section 227(1B) in Kerala Municipality Act, 1994

(1B)The officers and employees so transferred shall be under the control and supervision of the Municipality, and the terms and conditions in regard to their services including disciplinary actions, shall continue to be the same as that applicable to them under the Government subject to the other provisions of this Act.