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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2) in Chhattisgarh Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, 2007

(2)The Classification of the posts included in the Service, its number and scales of pay attached thereto shall be determined by the appointing authority subject to the orders issued by the State Government from time to time :Provided that the assessment of the number of posts shall be made in consultation with the Municipal Corporation.