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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(3) in The Haryana Municipal Act, 1973

(3)The State Government shall have the power -
(a)to determine the strength of the Municipal Services constituted under sub-section (1) and their cadres;
(b)to determine the strength and categories of personnel required by each municipality; and
(c)to make rules regulating to recruitment, and pay, transfer and other conditions of service of persons appointed, to the said Services.