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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(3)(e) in Assam Panchayat (Constitution) Rules, 1995

(e)The concerned Chief Executive Officer on receipt of information of having no functional sanitary toilet in the residence of President, Vice-President, Member of the Zilla Parishad shall inform the matter to the State Government for removal of the President, Vice-President, Member concerned of the Zilla Parishad and accordingly, on establishment of such fact, State Government in Panchayat and Rural Development Department shall remove the President, Vice-President, Member concerned of the Zilla Parishad under intimation to the Assam State Election Commission.]