Section 185(2)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 185(2)] [Section 185] [Entire Act]

State of Himachal Pradesh - Subsection

Section 185(2)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(a)A Minister or Speaker or Deputy Speaker to be chosen by the State Government who shall also be the Chairperson of the District Planning Committee;

(aa)Members of the House of People who represent the whole or part of the district;