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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2) in Rajasthan Panchayati Raj Act, 1994

(2)In the absence of both the Pradhan the Up-Pradhan due either to their offices remaining vacant or otherwise, the powers, functions and duties of the Pradhan shall be exercised performed and discharged by such elected member of the Panchayat Samiti and in such manner as the competent authority may direct.