Section 91(2)(b) in Rajasthan Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(2)(b) in Rajasthan Panchayati Raj Act, 1994

(b)the punishment of censure or with-holding of increment or promotion may with the approval of the Chairperson of the concerned Panchayati Raj Institutions be inflicted on all persons holding appointments to posts encadred in the services constituted under Section 89

(i)by the Vikas Adhikari of a Panchayat Samiti, if such persons hold their appointment under the Panchayat Samiti; and

(ii)by the Chief Executive Officer of the Zila Parishad, if they hold their appointment under that Zila Parishad.

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State of Rajasthan - Subsection

Section 91(2)(b) in Rajasthan Panchayati Raj Act, 1994