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[Cites 0, Cited by 0] [Section 185A] [Entire Act]

State of Kerala - Subsection

Section 185A(1) in Kerala Panchayat Raj Act, 1994

(1)The Government shall prescribe a code of conduct in respect of the relationship between the elected authorities and employees of the Panchayat for the purpose of protection of the rights of the officers and employees under the control of the panchayat to render advice on matters dealt with by them and professional freedom and statutory rights.