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[Cites 0, Cited by 2] [Section 156(6)] [Section 156] [Entire Act]

State of Kerala - Subsection

Section 156(6)(b) in Kerala Panchayat Raj Act, 1994

(b)Suspend from service, if necessary, any employee or officer under the control of the Panchayat other than the Secretary and the Government Officers in the Gazetted rank who are transferred to the service of the Panchayat, when disciplinary proceedings are to be taken against them for dereliction of duty or insubordination or for violation of rules or Standing Orders: