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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(5) in Punjab Municipal Act, 1911

(5)Creation of posts in a Municipal Service and appointment of members thereto shall be made by the State Government or by an authority empowered by the State Government in this behalf after taking into consideration the requirements of the committees and their financial capacity but no such member shall be deemed to have been appointed to any civil service or post under the State.