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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Assam - Subsection

Section 114(2) in Assam Panchayat Act, 1994

(2)The conditions of service and tenure of office of the State Panchayat Election Commissioner shall be such as the Governor may by rule determine, provided that the State Election Commissioner shall not be removed from his office except in like manner and on the like grounds as a judge of the High Court and the conditions of service of the State Panchayat Election Commissioner shall not be varied to his disadvantage after his appointment,