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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(4)(i) in M.P. Panchayat Services (Conduct) Rules, 1998

(i)The Secretary or Chief Executive Officer, as the case may be, with prior sanction of the General Administration Committee of Panchayat, at any time, by general or special order, require a Panchayat Servant to furnish within a period specified in the order a full and statement of such movable or immovable property held or acquired by him or on his behalf or by any member of his family, as may be specified in the order, such statement shall if so required, include the details of the means by which or source from which such property was acquired.