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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Meghalaya - Subsection

Section 53(2) in Meghalaya Municipal Act, 1973

(2)The State Government shall make rules regarding the appointment, salaries, conditions of service, powers, duties and functions of the Executive Officers and other relevant matters connected therewith and also providing that no disciplinary action shall be taken against the Executive Officer, except with the approval of the State Government.Liability of Commissioners of Boards and Committees