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 3] [Entire Act]

State of Rajasthan - Section

Section 27 in Rajasthan Panchayati Raj Act, 1994

27. Procedure for election of Up-Sarpanch on the establishment of a Panchayat.

(1)Every Panchayat shall have Up-Sarpanch.
(2)On the establishment of a Panchayat for the first time under this Act, or on its reconstitution or establishment thereafter, a meeting of the Panchayat shall be called immediately by the competent authority who shall himself preside over the meeting but shall have no right to vote, and in such meeting the Up-Sarpanch shall be elected.