Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 134(2)] [Section 134] [Entire Act]

State of Himachal Pradesh - Subsection

Section 134(2)(h) in The Himachal Pradesh Panchayati Raj Act, 1994

(h)attend every meeting of the Panchayat Samiti or the Zila Parishad and shall have the right to attend the meeting of any committee thereof and to take part in the discussion, but shall not have the right to move any resolution or to vote. If in his opinion any proposal before the Panchayat Samiti or the Zila Parishad is violative of or inconsistent with the provisions of this Act, or any other law, rule or order made thereunder, it shall be his duty to bring the same to the notice of the Panchayat Samiti or the Zila Parishad.