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[Cites 0, Cited by 0] [Section 263I] [Entire Act]

State of West Bengal - Subsection

Section 263I(2) in The Asansol Municipal Corporation Act, 1990.

(2)The power of the State Government under sub-section (1) shall include the power to post a technical officer, namely, an engineer, architect or town planner, from the pool of the Municipal Engineering Directorate, with or without supporting staff, who shall discharge his functions in such manner as the State Government may decide.