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State of Uttar Pradesh - Section

Section 68C in The U.P. Municipalities Act, 1916

68C.

The Executive Officer of concerned Municipality shall, notwithstanding anything to the contrary contained in any other provisions of this Act or the rules or regulations made thereunder be competent to appoint on temporary basis any person possessing the requisite qualifications for discharging the duties of the post of the employee referred to in Section 68-B.] [Inserted by U.P. Act No. 38 of 2006.]