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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(xvii) in Tamil Nadu Panchayats (Elections) Rules, 1995

(xvii)"members of the meeting", for the purposes of Part IX of these rules, means the Chairmen of all the Panchayat Union Councils in the district in the case of a District Panchayat and the Presidents of all Village Panchayats in the Panchayat Union in the case of a Panchayat Union Council and does not mean and include the Vice-Chairman of a Panchayat Union Council or Vice-President of a Village Panchayat on whom the functions of the Chairman or President, as the case may be, stood devolved under section 54 or 47 of the Act, respectively;