Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Rajasthan - Subsection

Section 219(2) in Rajasthan Panchayati Raj Rules, 1996

(2)In case of failure of a Panchayati Raj Institution to pay salaries on due dates, the State Government may direct the Vikas Adhikari to freeze the cash balances and make payments by drawing such amounts.