Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Tamilnadu - Subsection

Section 96(1)(a) in Tamil Nadu Panchayats Act, 1994

(a)There shall be an Appointment Committee for every Panchayat Union, [which shall be composed of the Chairman and the vice-Chairman of the Panchayat Union Council and the Commissioner] [Substituted by Tamil Nadu Panchayats (Ninth Amendment) Act, 2008 (Tamil Nadu 59 of 2008).]. The Chairman of the Panchayat Union Council shall be the Chairman of the Committee. Subject to the provisions of section 102 and to such Rules as may be made by the Government in this behalf, appointments to all posts under the Panchayat Union Council, the pay of which is debitable to the funds of the Panchayat Union Council shall be made with the prior approval of the Committee.