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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Rajasthan - Subsection

Section 337(2) in Rajasthan Panchayati Raj Rules, 1996

(2)Casual leave of Chief Executive Officer shall be sanctioned by "[Pramukh on the recommendation of the Collector] [Substituted by the Rajasthan Panchayati Raj (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part IV-C(I) dated 10.4.2008.].Tours and Inspection