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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Panchayati Raj Rules, 1996

(2)In case of failure of any Sarpanch or Up-Sarpanch as the case may be, to hold prescribed meeting of Gram Sabha as mentioned in Section 3, Panchayat Samiti shall report the matter to the State Government for action under Section 38 of the Act.