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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Panchayats (Preparation and Submission of Administration Report of Village Panchayats) Rules, 1999

(2)
(a)What is the total sanctioned strength of the village panchayat?
(b)Was there any change in its strength during the year?
(c)Was any revision of wards ordered during the year?
(d)The number of seats, if any, reserved for Scheduled Caste/Scheduled Tribe/Women. Was this number changed during the year? State the ward members to which these seats are allotted.
(e)The number of elected women members Scheduled Caste/Scheduled Tribe/General;
(f)Is there any vacancy and, if so, how long?
(g)Was any election of members, ordinary or casual held during the year and was there any election dispute?