Section 110(2)(xi) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(2)(xi) in The U.P. Panchayat Raj Act, 1947

(xi)appointment, qualifications, supervision, dismissal, discharge, removal or other punishment and other matters, relating to the conditions of service, leave, transfer, pay and privileges of the servants of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and the [***] [Omitted 'Nyaya Panchayat' by U.P. Act No. 6 of 2017.] and their rights of appeal;

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State of Uttar Pradesh - Subsection

Section 110(2)(xi) in The U.P. Panchayat Raj Act, 1947