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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in M.P. Panchayat Services (Conduct) Rules, 1998

(2)It shall be the duty of every member of Panchayat Service to prevent any member of his family from taking part in, subscribing in, aid or assisting in any other manner a party or organisation which is connected with such activities as against the Government of India, Slate Government or Panchayat :Provided that if a Panchayat Servant is unable to do so he shall make a report to that effect to the Secretary or Chief Executive Officer, as the case may be.