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[Cites 0, Cited by 4] [Entire Act]

State of Kerala - Section

Section 223 in Kerala Municipality Act, 1994

223. Creation of posts under Municipality.

(1)No post in the service of a Municipality shall be created except with the previous sanction of the Government.
(2)While according sanction under sub-section (1) the Government shall give due regard to the necessity and financial soundness of the Municipality.