Section 127(1)(e) in Uttarakhand Panchayati Raj Act, 2016

[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

(e)the delegation of powers, duties or functions, to:

(i)Chairman of the Zila Panchayat or Pramukh of Kshettra Panchayat;

(ii)a committee constituted under clause (d) ;

(iii)a chairman of such committee ;

(iv)the Chief Development Officer, Additional Development Officer or any other servant of the Zila Panchayat ;

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