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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(5) in Chennai City Municipal Corporation Act, 1919

(5)Subject to the provisions of section 8, the State Government shall have power to regulate the methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the [Commissioner and other officers appointed by them] [Substituted by section 2(1) of the Tamil Nadu Act 26 of 1992.].Several Authorities Commissioner