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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(2)(a) in Rajasthan Panchayati Raj Act, 1994

(a)all or any of the prescribed punishments may be inflicted on all persons holding posts in Class IV Services -
(i)by the Vikas Adhikari of a Panchayat Samiti, if such persons are servants of that Panchayat Samiti; [***] [Word 'and' deleted by Section 53 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.]
(ii)by the Chief Executive Officer of a Zila Parishad, if they are servants of that Zila Parishad; [***] [Word 'and' deleted by Section 53, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.]
(iii)[ where such services are in connection with the elementary education and such services are under the control of the Panchayat Samiti, by the Block Elementary Education Officer of the Panchayat Samiti; and [Added by Section 53 of the Rajasthan Panchayati Raj (Amendment) Act, 2000, published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.]
(iv)where such services are in connection with elementary education and such services are under the control of the Zila Parishad, by the District Elementary Education officer; and]