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[Cites 0, Cited by 2] [Section 71] [Entire Act]

State of Punjab - Subsection

Section 71(5) in The Punjab Municipal Corporation Act, 1976

(5)Creation of posts in a Corporation Service and appointment of members thereto shall be made by the Government or by an authority empowered by the Government in this behalf after taking into consideration the requirements of the Corporation and their financial capacity but no such member shall be deemed to have been appointed to any civil service or post under the State.