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[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

State of Gujarat - Subsection

Section 162(2)(g) in Gujarat Panchayats Act, 1961

(g)assess and give his opinion confidentially every year on the work of the officers holding office under the district panchayat; forward them to such authorities as may be prescribed by the State Government and lay down the procedure for writing such reports about the work of officers and servants under the district panchayat;