Section 60(1)(b) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Meghalaya - Subsection

Section 60(1)(b) in Meghalaya Municipal Act, 1973

(b)secondly, such sum as may be required to meet the charges of its own establishment, including in the case of Government officers whose services are wholly or partly employed by the Board, the payment of such contribution to the pensions, gratuities, provident fund and leave allowances as may be required by the conditions of their services under the Government to be made by them or on their behalf.

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State of Meghalaya - Subsection

Section 60(1)(b) in Meghalaya Municipal Act, 1973