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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(3) in Nagpur Improvement Trust Act, 1936

(3)Subject to any directions contained in any statement prepared under sub-section (1), and to rules made under section 89, the power of appointing, promoting and granting leave to officers and servants of the Tribunal, and the power of reducing, suspending or dismissing them, shall vest in the President of the Tribunal.