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State of Rajasthan - Section

Section 99 in Rajasthan Panchayati Raj Act, 1994

99. Appointment of officers and staff by Government.

- For the discharge of such functions in regard to the administration of Panchayats as are provided for in this Act or as may be prescribed thereunder, the State Government may appoint an Officer-in-charge of Panchayats with such designation as it may form time to time notify and such other subordinate officers and staff as the State Government may deem necessary.