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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Himachal Pradesh - Subsection

Section 306(9) in The Himachal Pradesh Municipal Corporation Act, 1994

(9)In making appointment to any post referred to in this section, the appointing authority shall follow the instructions issued by the Government from time to time in relation to reservation of appointments or posts for Scheduled Tribes/Scheduled Castes, Backward Classes and for any other category of persons.