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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Rajasthan - Subsection

Section 289(3) in Rajasthan Panchayati Raj Rules, 1996

(3)State Government may issue orders regarding transfers from time to time. In case [Administration and Establishment Committee of Zila Parishad] [Substituted 'District Establishment Committee' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] Standing Committee of Panchayat Samiti does not agree, Chief Executive Officer/Vikas Adhikari as the case may be, shall carry out orders of the State Government.