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State of Jammu-Kashmir - Section

Section 107 in The Jammu and Kashmir Panchayati Raj Rules, 1996

107. Removal of Chairman/Vice-Chairman of Block Development Council.

- The procedure prescribed for the removal of Chairman/Vice-Chairman of Block Development Council shall the same as that of Sarpanch/Naib-Sarpanch mentioned under rule 81. However, District Panchayat Officer shall preside over the meeting convened for such removal and Block Development Officer shall function as Secretary under the provision of this rule.