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[Cites 0, Cited by 0] [Section 229A] [Entire Act]

State of Kerala - Subsection

Section 229A(1) in Kerala Municipality Act, 1994

(1)The Government shall prescribe a general code of conduct relating the relationship between the elected authorities of the Municipality and its employees for the purpose of protection of the right of the officers and employees, under the control of the Municipality to tender advice on the matters dealt with by them, and their professional freedom and statutory rights.