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[Cites 0, Cited by 1] [Section 94] [Entire Act]

State of Chattisgarh - Subsection

Section 94(5) in The Chhattisgarh Municipalities Act, 1961

(5)No order of suspension for a period exceeding one month shall be passed against any officer mentioned in or specified under sub-section (1) and no resignation tendered by any such officer shall be accepted without previous approval of the State Government.