Section 55(2)(b) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(2)(b) in The Gujarat Panchayats Act, 1993

(b)the Upa-Sarpanch shall

(i)in the absence of the sarpanch preside over and regulate the meetings of the panchayat;

(ii)exercise such of the powers and perform such of the duties of the Sarpanch as the Sarpanch may, from time to time delegate to him;

(iii)in case the Sarpanch has been continuously absent from the village for more than fifteen days or is incapacitated to exercise the powers and perform the duties of the Sarpanch.

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State of Gujarat - Subsection

Section 55(2)(b) in The Gujarat Panchayats Act, 1993