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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Rajasthan - Subsection

Section 35A(2) in Rajasthan Panchayati Raj Act, 1994

(2)The Up-Pramukh shall exercise powers conferred under clauses (b) and (c) of Sub-Section (2) of Section 35 only after seeking prior approval of the Administration and Establishment Committee constituted under Section 57 if the State Government so directs by notification in the Official Gazette.