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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Karnataka - Subsection

Section 196(3) in Karnataka Panchayat Raj Act, 1993

(3)The Government shall post from time to time to work under every Zilla Panchayat such number of other officers and officials of the State Government (including any officers and officials appointed to such services from amongst persons employed by existing local authorities) and officers of the All India Service as the Government considers necessary.