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State of Arunachal Pradesh - Section

Section 45 in Arunachal Pradesh Municipal Act, 2007

45. State Municipal Service Commission.

- The State Government may, for selection of such officers and other employees of a Municipality as may be prescribed, constitute-
(a)a State Municipal Service Commission, and in such manner, consisting of a Chairperson and such other members, and on such terms and conditions, as may be prescribed.
F. State Municipal Vigilance Authority