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] [Entire Act]

State of Tamilnadu - Section

Section 5 in Tamil Nadu Panchayats (Appointment of Common Officer or Servant For Two or More Village Panchayats) Rules, 1999

5. Power to punish the officer or servant.

- The Inspector shall specify the executive authority of one of the village panchayats concerned for the purpose of exercising the powers referred to in section 106 of the Act.