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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Rajasthan - Subsection

Section 258(2) in Rajasthan Panchayati Raj Rules, 1996

(2)Panchayat may however appoint part time person on contract basis with prior permission of the Chief Executive Officer for management of properties and cattle pound etc., out of own income and Class IV servant for panchayat office out of general purpose grant from the State Government.