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[Cites 0, Cited by 0] [Section 339] [Entire Act]

State of Rajasthan - Subsection

Section 339(h) in Rajasthan Municipalities Act, 2009

(h)determining the mode and conditions of appointing, transferring, punishing or dismissing any officer or servant and delegating to officers designated in the rules the powers to appoint, transfer, fine, reduce, suspend or dismiss any officer or servant;