Section 38(2)(a) in The Manipur Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Manipur - Subsection

Section 38(2)(a) in The Manipur Panchayati Raj Act, 1994

(a)Each Committee shall consist of not less than three and not more than five members including the Pradhan and Up-Pradhan as the case may be. The Pradhan shall be the ex officio member and Chairman of Production Committee and Amenities Committee. The Pradhan shall be the ex officio member and Chairman of the Social Justice Committee:

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State of Manipur - Subsection

Section 38(2)(a) in The Manipur Panchayati Raj Act, 1994