Section 9(1)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

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State of Karnataka - Subsection

Section 9(1)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(a)the Managing Director may appoint, temporarily, for a period not exceeding three months such officers or servants as may, in his opinion, be required for the purpose of this Act, and the employment of whom for any particular work had not been prohibited by any resolution of the Board; and

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State of Karnataka - Subsection

Section 9(1)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973