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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)holds any office of profit under a State Government or the Central Government or any local authority, other than a Gram Panchayat or owned or controlled by any State Government or Central Government or any Board, bodies or corporation owned or controlled by any State Government or Central Government in which Aaganbadi workers Assistant, Secretary of Cooperative Committee and salary paid employees and working employees on honorarium under the State and Central sponsored schemes shall be included;