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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(4) in Assam Panchayat (Constitution) Rules, 1995

(4)The Deputy Commissioner shall-immediately after oath taking as under sub-rule (2), call upon the members present as under sub-section (1) of Section 65 of the Act, to propose and second names of persons from amongst themselves as under sub-section (1) of Section 70 of the Act, for election of a President and Vice- President of the Zilla Parishad. The Deputy Commissioner presiding over the meeting shall record the name of each candidate proposed for different offices and shall reject any proposal if, the candidate refuses to stand for election.