Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(2) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967

(2)The prescribed form of option appended to these rules in Schedule VI should be submitted to the Chief Municipal Officer of the concerned Municipal Council, who will issue an acknowledgement over his own signature showing the date on which the form was presented to him. Officiating Municipal employees will have to make two separate elections one each for their substantive and officiating posts.