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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(3) in Kerala Panchayat Raj Act, 1994

(3)The Officers and employees referred to in sub-section (1) and sub-section (2) shall continue to be Government servants for all purposes and their terms and conditions of service shall continue to be the same as applicable to them under the Government.