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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Sikkim - Subsection

Section 17(5)(b) in Sikkim Panchayat Act, 1993

(b)the Up-Sabhapati is, by reason of leave, illness or other cause,temporarily unable to act, the Sabhapati shall exercise the powers, perform the function and discharge the duties of the Up-Sabhapati until an new Up-Sabhapati is elected and assumes office or until the Up-Sabhapati resumes his duties, as the case may be.