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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Assam - Subsection

Section 67(1) in Gauhati Municipal Corporation Act, 1971

(1)The Corporation may appoint proper persons, including officers on deputation from State Government to be the Chief Engineer, the Collector the Chief Accounts and Audit Officer, the Chief Health Officer, the Municipal Secretary and such other posts, on such other terms and conditions as may be determined in this behalf.