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[Cites 0, Cited by 0] [Section 323(2)] [Section 323] [Entire Act]

State of Karnataka - Subsection

Section 323(2)(b) in Karnataka Municipalities Act, 1964

(b)
(i)for determining the executive functions to be performed by the president, vice-president, the chairman of any committee, or the Municipal Commissioner and the Chief Officer and the delegation of any of the powers or duties of a municipal council to such persons;
(ii)for determining the staff of officers and servants to be employed by municipal council, their respective designations, and duties, and the powers and duties to be delegated to them under section 70;