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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(2)(a1a) in The West Bengal Fire Services Act, 1950

(a1a)[ the manner of appointment to the post of the Additional Director-General under clause (a) of sub-section (4), and the manner of appointment to the post of Director-General under sub-section (6), of section 3; [Clause (a1a) first inserted by W.B. Act 10 of 1977. Thereafter clause (a1a) renumbered as clause (a1aa) and before it, clauses (a1a) and (aa1a) inserted by W. B. Act 4 of 2000.]
(aa1a)the terms and conditions of service, and the conduct, discipline and control, of the Director-General, the Additional Director-General, and the Director under sub-section (7) of section 3;