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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(3) in Telangana Panchayat Raj Act, 2018

(3)One person who is either a retired employee or a senior citizen having passion for development of village, one President of a Village Organization and one donor to the Gram Panchayat shall be co-opted in the manner prescribed. They shall have the right to speak in and otherwise take part in proceedings of any meeting, but they shall not be entitled to vote at any such meeting.