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State of Tripura - Section

Section 77 in Tripura Municipal Act, 1994

77. Power to declare essential services in Municipality.

- The State Government may after consultation with the Municipality declare any Municipal Service to be an essentail service and upon such declaration no officer or employee assigned with such service shall withdraw from his duties without the permission of the Mayor or the Chairperson and, in no case without giving prior notice of clear thirty days to the Mayor or the Chairperson of his intention so to do.