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[Cites 0, Cited by 1] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(14) in Gujarat Panchayats Act, 1961

(14)a district panchayat may at any time, withdraw from
(a)any committee other than the Social Committee and the Education Committee, any of the powers, functions and duties assigned to it
(b)the Education Committee, any of the powers, functions and duties, not falling in Part-II of Schedules-III, and assign the same to any other committee other than the Social Justice Committee.