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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4)(a) in Rajasthan Panchayati Raj (Election) Rules, 1994

(a)One office of Pramukh out of the total number of offices of Pramukhs reserved for women shall be allocated to each Division as constituted under the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956). The office so allotted to a Division shall further be allocated by draw of lots to a District in the Division by the Government.