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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Tripura - Subsection

Section 139(5) in Tripura Panchayats Act, 1993

(5)The Chief Executive Officer and the Additional Chief Executive Officer of a Zilla Parishad shall attend meetings of the Zilla Parishad and shall participate in the deliberations thereof :Provided that if for any reason the Chief Executive Officer and the Additional Chief Executive Officer cannot attend any meeting of the Zilla Parishad, the Chief Executive Officer shall depute an appropriate officer to attend the meeting.