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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Kerala - Subsection

Section 192(2) in Kerala Panchayat Raj Act, 1994

(2)The draft of the administration report in respect of the institutions and offices under the administrative control of the panchayat shall be prepared by the heads of such institutions and offices and shall be furnished to the Secretary of the panchayat and he shall prepare the draft of the administration report of that panchayat in consultation with the President of the panchayat and shall be submitted before the panchayat for its approval.