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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Gujarat - Subsection

Section 248(1) in The Gujarat Panchayats Act, 1993

(1)If in the opinion of the district panchayat the number of persons maintained by a panchayat subordinate to it as officers or servants, or the remuneration given or proposed to be given by the panchayat to such persons is excessive, the panchayat shall, on being required by the district panchayat, reduce such number or remuneration.