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 12] [Entire Act]

State of Goa - Subsection

Section 12(2) in The Goa Panchayat Raj Act, 1994

(2)If any question arises as to whether a person is or has become subject to disqualification under clause (b) or clause (c) of sub-section (1), the [Block Development Officer] [Substituted by the Amendment Act 1 of 1997.] may either suo-moto or on a report made to him and after giving an opportunity to the person concerned of being heard, decide the question whose decision shall be final.