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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(2) in Sikkim Panchayat Act, 1993

(2)The Sachiva of the Gram Panchayat so elected or as the case may be, appointed shall assist the abhapati or the Up-Sabhapati, as the case may be,of the Gram Panchayat in due maintenance of the Gram Panchayat office and for proper organization and execution of rural development schemes and shall be directly answerable to the members of the Gram Panchayat.