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State of Tripura - Section

Section 104 in Tripura Panchayats Act, 1993

104. Control and establishment of the staff of Panchayat Samiti.

(1)The Executive Officer shall exercise general control over all officers and employees of Panchayat Samiti.
(2)The Executive Officer may award any punishment other than dismissal, removal or reduction in rank to an officer or employee of the Panchayat Samiti.
(3)The Executive Officer may recommend the dismissal, removal or reduction in rank of an officer or employee of a Panchayat Samiti to the Finance Committee and such Committee shall forward the case to the Panchayat Samiti with its own recommendation . The Panchayat Samiti may, if it is satisfied with such recommendation of the Finance Committee, dismiss, remove or reduce in rank any such officer or employee.
(4)No officer or other employee of a Panchayat Samiti shall be punished by the Panchayat Samiti except by a resolution of the Panchayat Samiti passed at a meeting.