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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Punjab - Subsection

Section 195(3) in The Punjab Panchayati Raj Act, 1994

(3)In addition to the officers referred in sub-sections (1) and (2) the State Government may appoint from time to time in every Zila Parishad such officers out of the officers of the State Government including officers of Indian Administrative Service working under the control of the State Government as the State Government may consider necessary.