Section 162(2)(a) in Gujarat Panchayats Act, 1961

[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

(a)be entitled to-

(i)attend the meetings of the district panchayat, or any of its committee;

(ii)call for any information, return, statement account or report from any officer or servant of or holding office under, the district panchayat:

(iii)grant leave of absence to such class of officers as may be prescribed by rules;

(iv)call for an explanation from any officer or servant of or holding office under the district panchayat,

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