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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Sikkim - Subsection

Section 19(1) in Sikkim Panchayat Act, 1993

(1)Nowithstanding any vacancy in the membership of the Gram Panchayat , the Prescribed Authority shall, immediately after but before the expiration of thirty days from the date of publication of notification under section 18 appoint a date for the meeting of the Gram Panchayat members (which meeting shall be called the first meeting of the Gram Panchayat) for electing the Sabhapati,Up-Sabhapati and Sachiva of the Gram Panchayat from amongst themselves.