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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(1)(d) in Karnataka Panchayat Raj Act, 1993

(d)[ have power to place under suspension any officer or employee under the control of the Grama Panchayat where a disciplinary proceeding against him is contemplated or pending or where a case against him in respect of any criminal offence is under investigation or trial.] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]