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

State of Tamilnadu - Subsection

Section 11(5) in The Madurai City Municipal Corporation Act, 1971

(5)Subject to the provisions of section 12, the Government shall have power to regulate the methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the Commissioner, the Deputy Commissioner and the personal assistant to the Commissioner appointed under subsection (2).The Several Authorities the Commissioner