Section 2(2)(h) in Gauhati Municipal Corporation Act, 1971

[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(2)(h) in Gauhati Municipal Corporation Act, 1971

(h)Every employee serving under the aforesaid local authorities immediately before such establishment shall become an employee of the Corporation with such designation as the Corporation may determine and hold office by the same tenure and at the same remuneration and on the same terms and conditions of service as he would have held the same if the Corporation had not been established and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by the Corporation:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 2(2)(h) in Gauhati Municipal Corporation Act, 1971