Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(2)In absence of the Secretary of Gram Panchayat, the Vikas Adhikari of the Panchayat Samiti concerned shall nominate a Government servant to perform the duty of Secretary of Gram Sabha.