Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 86(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(3)Every Panchayat shall maintain a list of its servants except the Secretary, on its establishment together with the salaries and allowances payable to their holders, as also the names of the persons holding these posts and salaries and allowances which are being drawn by them.