Section 118(1)(b) in Rajasthan Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

(b)such number of other members not exceeding four as the State Government may determine from time to time amongst person who -

(i)have special knowledge of the finace and accounts of the Government; or

(ii)have had wide experience in financial matters and in administration; or

(iii)have special knowledge of functioning of the Panchayati Raj Institution and Municipal Bodies; or

(iv)have been closely associated with preparation and/or implementation of rural and urban development programmer.

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