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State of Tripura - Section

Section 106 in Tripura Panchayats Act, 1993

106. Exercise of Powers etc. by the officers and employees.

- Subject to the provisions of this Act, the rules framed thereunder and to any general or special directions given by the State Government in that behalf, the officers and other employees employed by the Panchayat Samiti and the officers and other employees whose services have been placed at the disposal of the Panchayat Samiti shall exercise such powers, perform such functions and discharge such duties as the Panchayat Samiti may determine.