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

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

(a)be entitled to-

(i)attend the meetings of the taluka panchayat, or any of its committees;

(ii)call for any information, return, statement of accounts or report from any officer or servant of or holding office under the taluka panchayat:

(iii)grant leave of absence for a period not exceeding two months to such class of officers as may be prescribed by rules;

(iv)call for an explanation from any officer or servant of or holding office under the taluka panchayat,

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