Section 375 in Uttar Pradesh Municipal Corporation Act, 1959
375. Staff of Tribunal.
(1)[The Tribunal] [Substituted by U.P. Act 24 of 1972.] shall from time to time prepare a statement showing(a)the number and grades of the members of the staff necessary for the Tribunal,(b)the salary to be paid to each member of the staff.(2)The terms and conditions of service of the members of the staff of the Tribunal shall be determined by [* * *] [Omitted by U.P. Act 24 of 1972.] the State Government.
