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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(12) in Assam Panchayat Act, 1994

(12)"Ex-officio Member" means a member who is appointed to be a member by virtue of his office, and for the purpose of Gaon Panchayat or Anchalik Panchayat or Zilla Parishad and may include local Members of Parliament, local Members of Legislative Assembly, State Government Officials, Representative of local Co-operative Societies and representative of local scheduled or nonscheduled banks;