Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Punjab - Subsection

Section 134(3) in The Punjab Panchayati Raj Act, 1994

(3)The Chairman shall be the ex officio member and also Chairman of the General Standing Committee and the Finance, Audit and Planning Committee and the Vice-Chairman shall be ex officio member and Chairman of the Social Justice Committee.