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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Tamilnadu - Subsection

Section 106(2)(c) in The Coimbatore City Municipal Corporation Act, 1981

(c)Every appointment to any post included in Class III or Class IV shall be made by the appointments committee consisting of the Mayor, the Commissioner and one member elected by the council, which shall be established for the corporation.