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[Cites 0, Cited by 4] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(1) in Andhra Pradesh Panchayat Raj Act, 1994

(1)Subject to such rules as may be made under the proviso to Article 309 of the Constitution, the Government shall fix and may alter the number, designations and grades of and the salaries, fees and allowances payable to such officers and other employees of a Gram Panchayat as may be prescribed.