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State of Chattisgarh - Section

Section 3 in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967

3. Classification of Municipal Councils.

- For the purposes of these rules, the Municipal Councils and Notified Area Committees are classified as follows :-Class A-Municipal Councils having an annual income of Rs. 5 lakhs or more. Municipal Councils having annual income of Rs. 20 lakhs or more will be designated by symbol AAClass B-Municipal Councils having an annual income of Rs. 1 lakh or more but less than Rs. 5 lakhs.Class C-Municipal Councils having an annual income of less than Rs. 1 lakh, and all Notified Area Committees.Explanation. - For the purposes of this rule the annual income of any Municipal Council/Notified Area Committee will be its gross actual annual income less loans, deposits and grants-in-aid for specific purposes.