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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Himachal Pradesh - Subsection

Section 84(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)Each Standing Committee shall consist of such number of members not exceeding seven, including the Chairman, as specified by the Panchayat Samiti, elected by [he members of the Panchayat Samiti from amongst the elected members:Provided that the term of each Standing Committee shall be two and a half years.