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[Cites 0, Cited by 0] [Section 81(6)] [Section 81] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 81(6)(c) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(c)When both the Sarpanch and the Naib-Sarpanch are removed from their offices under sub-rule (5) they shall make over charge of their respective offices to the Secretary of the Panchayat who shall handover the charge to the person/persons who may be elect in accordance with Act, and rules.