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State of Punjab - Section

Section 84 in The Punjab Municipal Act, 1999

84. Secretary to the Municipal Corporation.

(1)The Government shall appoint a member of the Punjab Municipal Service of Assistant Commissioner and Deputy Directors or a member of the Punjab Municipal Service of Executive Officers, as Secretary to the Municipal Corporation.
(2)The Secretary so appointed, shall record the proceedings of the meetings of the Municipal Corporation in a Proceedings Book to be maintained for the purpose and shall keep the same in his custody.
(3)The Secretary shall perform such other functions also as may be assigned to him by the Commissioner.Municipal CouncilPowers and Functions of Municipal Council