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[Cites 0, Cited by 0] [Section 113(9)] [Section 113] [Entire Act]

State of Uttarakhand - Subsection

Section 113(9)(i) in Uttarakhand Panchayati Raj Act, 2016

(i)Where an authority specified in sub section (2) of section 113, fails within a reasonable time to make an appointment to a post created thereunder, whether in the manner provided or in pursuance of an order, the State Government may, after giving such authority a reasonable opportunity to make the appointment and consulting the Commission, if necessary make appointment thereto and such appointment shall be deemed to have been made in accordance with this Act.