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State of Arunachal Pradesh - Section

Section 44 in Arunachal Pradesh Municipal Act, 2007

44. Municipal Service Commission for Municipality.

- Every Municipality may, and, if so directed by the State Government, shall, for the purpose of selection of its officers and other employees, constitute a Municipal service Commission in such manner, and consisting of a Chairperson and such other members, and on such terms and conditions, as may be prescribed.