Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jharkhand - Subsection

Section 62(2) in Jharkhand Municipal Act, 2011

(2)The Director of Municipal Administration shall be the appointing authority of all officers borne in common municipal services and shall have authority to transfer such officers and other employees from one municipality to another.Municipal Ombudsman