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State of Haryana - Section

Section 203K in The Haryana Municipal Act, 1973

203K. Staff of Board.

- To maintain the record, accounts, proceedings of the meeting and other works or any duty under this Act, the Chief Administrator may utilise the services of the Staff of Directorate of Urban Development Department. The Board may, with the prior approval of the State Government, create such posts and appoint such Officers and Servants thereto as it may consider necessary for the efficient discharge of its duties.