Section 38(b) in The Bihar Municipal Act, 2007

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

State of Bihar - Subsection

Section 38(b) in The Bihar Municipal Act, 2007

(b)in the case of category 'B' posts,-

(i)an Additional Municipal Commissioner or a Joint Municipal Commissioner, in the case of a Municipal Corporation, or

(ii)the Municipal Executive Officer, in the case of a Municipal Council or a Nagar Panchayat, and