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[Cites 0, Cited by 0] [Section 113(7)] [Section 113] [Entire Act]

State of Uttarakhand - Subsection

Section 113(7)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)the State Government may at any time require a Zila Panchayat to take in its own service any such Government servant whose services have been placed at the disposal of the Zila Panchayat under of sub-section (2) of section 113 and who has given has consent in that behalf and upon being so taken in the service of the Zila Panchayat such servant shall cease to be Government servant and shall become a servant of the Zila Panchayat.