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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(2)In addition to the five standing committees referred to in sub-section (1), a Janpad Panchayat or Zila Panchayat may with the approval of the prescribed authority, constitute one or more such committees for other matters not specified in the said sub-section.(2-A) The Janpad Panchayat or Zila Panchayat may with the approval of the prescribed authority re-allocate the matters entrusted to any committee under sub-section (1) or sub-section (2) to any other such committees or entrust such committees any other matters not otherwise specified.