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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Greater Bengaluru City Corporation -

Section 8(3) in Bangalore Metropolitan Region Development Authority Act, 1985

(3)The Authority may, from time to time, sanction creation of such other posts of officers and servants as may be necessary for the efficient performance of the functions of the Authority. The condition of recruitment, appointment and service and the powers and duties of such officers, and servants shall be such as may be determined by regulations:Provided that no post carrying a minimum salary of one thousand five hundred rupees and above shall be created without the approval of the Government.