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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of Gujarat - Subsection

Section 137(2)(g) in The Gujarat Panchayats Act, 1993

(g)assess and give his opinion confidentially every year on the work of the officers holding office under the taluka panchayat; forward them to such authorities as may be prescribed by the State Government and lay down the procedure for writing such reports about the work of officers and servants under the taluka panchayat;