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[Cites 0, Cited by 11] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(7) in The Bihar Municipal Act, 2007

(7)Notwithstanding anything contained in the foregoing provisions of this Section, the State Government may, at any time, in the case of any person appointed to any post referred to in sub-section (1), terminate his appointment:Provided that if, in the case of any such officer, the empowered Standing Committee so decides, the State Government shall terminate the appointment of such officer.