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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jharkhand - Subsection

Section 55(5) in Jharkhand Municipal Act, 2011

(5)Until cadres of common municipal services for the State are constituted under sub-section (1) of section 62, the Standing Committee may determine which of the posts of officers referred to in sub-section (1) are necessary for Municipal Corporation or Municipal Council or Nagar Panchayat, and recommend to the State Government for creation and appointment of such posts.