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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(1)(b) in Jharkhand Panchayat Raj Act, 2001

(b)The State Government, by notification, for the sake of efficient implementation of schemes, may confer on the Panchayats the powers and responsibilities at proper levels for selecting, recruiting, employing and managing any cadre or any cadres of requisite employees subject to the staffing pattern approved by the State Government and such others conditions as it may consider proper.