Section 160(1)(c) in Haryana Panchayati Raj Act, 1994

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State of Haryana - Subsection

Section 160(1)(c) in Haryana Panchayati Raj Act, 1994

(c)Any President or Vice-President or Member, as the case may be, suspended under this sub-section shall not take part in any act or proceeding of the Zila Parishad or a Committee during the period of his suspension and shall hand over the records, money or any other property of the Zila Parishad in his possession or under his control to-

(i)Vice-President, if he is President;

(ii)President if he is Vice-President; and

(iii)if both the President and Vice-President are suspended to a Member commanding majority in the Zila Parishad :

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State of Haryana - Subsection

Section 160(1)(c) in Haryana Panchayati Raj Act, 1994