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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(1) in Jammu and Kashmir Panchayati Raj Act, 1989

(1)Subject to such rules as may be made in this behalf, a Halqa Panchayat may employ such staff as in necessary, for carrying out the duties imposed on it by this Act and may suspend, dismiss or otherwise punish such servants.