Section 45 — Power of Nagar Panchayat and Council to appoint its officers and employees.

The Manipur Municipalities Act, 1994
Subject to the provisions contained in sections 41 and 43 a Nagar Panchayat or a Council shall have power to appoint its officers and employees: Provided that the Chairperson may fill up such non-technical posts in the Grades III and IV in such manner as may be laid down in bye-laws framed in this behalf.

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