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[Cites 0, Cited by 14] [Section 20(1)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1)(e) in The Punjab Panchayati Raj Act, 1994

(e)who during his present term of office or that immediately preceding it, has, in the opinion of the Director, been guilty of misconduct in the discharge of his duties; or