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[Cites 0, Cited by 0] [Section 180(7)] [Section 180] [Entire Act]

State of Kerala - Subsection

Section 180(7)(b) in Kerala Panchayat Raj Act, 1994

(b)appoint a common engineering or other staff for the purpose of two or more Panchayat at a level and recover from each of the panchayats concerned such proportion of the salary and allowances paid to the members of such staff and such contribution towards their leave allowance, pension and Provident Fund, as may be required by the conditions of their service under the government;