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[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Gujarat - Subsection

Section 235(6) in The Gujarat Panchayats Act, 1993

(6)It shall be the duty of the Board to select candidates for recruitment to such posts in the panchayat service, and to advise the panchayat in such matters as may be prescribed by rules.