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State of Assam - Section

Section 48 in Assam Panchayat Act, 1994

48. Presence of Government officer in Anchalik Panchayat Meetings.

- The Anchalik Panchayat may require the presence of Government officers at the meetings. If it appears to an Anchalik Pachayat that the attendance of any officer of the Government, having jurisdiction over an area of a district or less than a district and not working under the Anchalik Panchayat, is desirable at a meeting of the Anchalik Panchayat, the executive officer shall; by a letter addressed to such officer not less than fifteen days before the intended meeting, request that officer to be present at the meeting and the officer shall, unless prevented by sickness or other reasonable cause, attend the meeting:Provided that the officer on receipt of such letter may if he, for any of the cause aforesaid, is unable to be present there by himself, instruct his deputy or other competent subordinate officer to represent him at the meeting.