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State of Arunachal Pradesh - Section

Section 38 in Arunachal Pradesh Municipal Act, 2007

38. Appointing Authorities.

- Subject to the other provisions of this Act, the appointing authority in respect of the posts of officers and other employees constituting the establishment of the Municipality shall be, -
(a)the Chief Municipal Executive Officer in Municipality of Capital Region and Municipal Executive Officers in other Municipalities.
Provided that-