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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(1)(b) in Rajasthan Panchayati Raj Rules, 1996

(b)make a personal charge against a member of Chairperson or Deputy Chairperson of a Panchayat Raj Institution or any officer of the Government;