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[Cites 0, Cited by 0] [Section 7L] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7L(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(2)Gram Sabha shall have the power to recommend to the competent authority imposition of penalties in respect of a Government employee referred to in sub-section (1) for misconduct and negligence of duties.