Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 331] [Entire Act] State of Rajasthan - Subsection Section 331(5) in Rajasthan Panchayati Raj Rules, 1996 (5)It shall be duty of the Gram Sevak-cum-Secretary to inform the Sarpanch concerned about the leave sanctioned to him by Vikas Adhikari. He shall mark such leave in attendance register also.
