Section 22(1)(b) in The Manipur Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Manipur - Subsection

Section 22(1)(b) in The Manipur Panchayati Raj Act, 1994

(b)If at any general election to a Gram Panchayat, no member is elected or less than two-third of the total number of members are elected, the Deputy Commissioner shall, by notification either,-

(i)appoint an Administrative Committee consisting of persons qualified to be elected, the number of such persons being equal to the number of members determined under section 17; or

(ii)appoint an Administrator.

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State of Manipur - Subsection

Section 22(1)(b) in The Manipur Panchayati Raj Act, 1994