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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Punjab - Subsection

Section 103(1)(d) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(d)any other officer/official authorized by the Executive Officer of the Panchayat Samiti or the Chief Executive Officer of the Zila Parishad, as the case may be. The use of vehicles shall be subject to the following conditions:-
(i)the vehicles shall be used primarily for inspection of development works and other activities of the Panchayat Samiti or the Zila Parishad; and
(ii)the vehicle shall not be used for journey from residence to the office and vice versa: