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 108] [Entire Act]

State of Punjab - Subsection

Section 108(2) in The Punjab Municipal Act, 1999

(2)The Government may make rules for regulating the method of recruitment, the qualifications required for recruitment, the conditions of services, including conduct, discipline and control of the members of the Municipal Services referred to in sub-section (1), the duties and functions of the members of such services and for the classification of such Service into Class I, Class II and Class III on the basis of duties and responsibilities, and scales of pay of the posts, constituting the services.