Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Himachal Pradesh - Subsection

Section 135(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)Subject to the provisions of section 134 every Panchayat may, with the previous approval of prescribed authority, appoint such other officers and servants as it considers necessary for the efficient discharge of its duties.