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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(3)(b) in Assam Panchayat (Constitution) Rules, 1995

(b)The State Government or Concerned District Authority shall remove any President, Vice-President or Member of Zilla Parishad, Anchalik Panchayat and Gaon Panchayat if he or she does not have a functional sanitary toilet in his/her residence.