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[Cites 0, Cited by 3] [Section 145(1)] [Section 145] [Entire Act]

State of Himachal Pradesh - Subsection

Section 145(1)(c) in The Himachal Pradesh Panchayati Raj Act, 1994

(c)where on a complaint made against him the preliminary enquiry prima-facie discloses the misappropriation, misutilization or embezzlement of Panchayat funds or he has been found guilty of misconduct in the discharge of his duties: