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[Cites 0, Cited by 0] [Section 54(5)] [Section 54] [Entire Act]

State of Sikkim - Subsection

Section 54(5)(b) in Sikkim Panchayat Act, 1993

(b)the Up-Adhakshya is, by reason of leave, illness, or other cause, temporarily unable to act,the Adhakshya shall exercise the powers perform the functions and discharge the duties of the Up-Adhakshya until a new Up-Adhakshya is elected as assumes office or until the Up-Adhakshya resumes his duties as the case may be.