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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(1)(g) in Assam Panchayat (Constitution) Rules, 1995

(g)The Executive Officer of Anchalik Panchayat on receipt of information of such additional child birth in respect, of President, Vice-President, Member of the Anchalik Panchayat shall inform the matter to the concerned Deputy Commissioner through the Chief Executive Officer, Zilla Parishad. The concerned Deputy Commissioner shall examine the matter and on establishment of fact, shall remove the President, Vice-President, Member concerned of Anchalik Panchayat accordingly and inform the matter to the State Government in Panchayat and Rural Development Department as well as Assam State Election Commission;