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State of Rajasthan - Section

Section 18 in The Rajasthan Gram Dan Act, 1971

18. Removal of President, Officers and servants.

(1)The President of a Gram Sabha shall be removable from office for such reasons, in such circumstances and in such manner, as may be prescribed.
(2)The Secretary or any other officer or servant of a Gram Sabha may be removed from service by the Gram Sabha for such reasons, in such circumstances and in such manner, as may be prescribed by regulations.