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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Telangana - Subsection

Section 58(2) in Hyderabad Metropolitan Development Authority Act, 2008

(2)The supporting staff of the Metropolitan Development Authority shall be minimal and any new staff shall be appointed on contract basis (including experts for technical work), as may be necessary for the efficient performance of its functions and the Metropolitan Development Authority may outsource the supporting functions like protect management, development management, legal functions, contracts and tendering, layout planning, architectural services, engineering works and projects including their preparation, design, implementation, through public-private partnerships.