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[Cites 0, Cited by 0] [Section 180(7)] [Section 180] [Entire Act]

State of Kerala - Subsection

Section 180(7)(a) in Kerala Panchayat Raj Act, 1994

(a)appoint such engineering and other staff necessary for the purposes of any Panchayat and recover from it the salary and allowances paid to the members of such staff and such contributions towards their leave allowances, pension and Provident Fund as may be required by the conditions of their service under the Government, and