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[Cites 0, Cited by 7] [Entire Act]

State of Uttar Pradesh - Section

Section 75 in The U.P. Municipalities Act, 1916

75. [ Appointment of permanent inferior staff. - Except as otherwise provided, the Executive Officer shall appoint servants carrying scales of pay lower than the lowest scale of pay referred to in Section 74 :

Provided that in the case there is no Executive Officer, the said appointment shall be made by the President.] [Substituted by U.P. Act No. 15 of 1983.]