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[Cites 0, Cited by 0] [Section 109(3)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(3)(d) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(d)The Standing Committee may grant leave of absence not exceeding one month to the Chief Executive Officer and exceeding four months to other Officers of Class I service and Officers of Class II service holding offices under the Zilla Parishad.