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[Cites 0, Cited by 4] [Entire Act]

State of Kerala - Section

Section 228 in Kerala Municipality Act, 1994

228. [ Control of Secretary over establishment. [Substitution by Act 14 of 1999, w.e.f. 24-3-1999.]

- Subject to the provisions of this Act and bye-laws and regulations for the time being enforce, the Secretary shall specify the duties of the officers and employees of the municipal establishment and Secretary shall exercise supervision and control over them.]