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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Sikkim - Subsection

Section 17(2)(b) in Sikkim Panchayat Act, 1993

(b)not less than one-third of the total number of officers of Sabhapati and Up-Sabhapati of the Gram Panchayat of the district from each of the categories which are reserved for persons belonging to the Scheduled Castes and the Scheduled Tribes and of those which are reserved for women;