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State of Punjab - Section

Section 66 in Panjab District Boards Act, 1883

66. Government officers serving under committees to continue under board.-

A Government officer employed under the committee appointed in a district as aforesaid at the time when a district board comes into existence for the district under section 17 of this Act shall be deemed to be similarly employed by the board, and shall not be dismissed from that employment without the sanction of the Local Government.