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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(1) in The Haryana Municipal Act, 1973

(1)Subject to the provisions of this Act and the rules and bye-laws, a committee may, and if so required by the State Government shall, employee other employees and may assign to such employees such remuneration as it may think fit, and may suspend, dismiss, or otherwise punish any employee so appointed.