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[Cites 0, Cited by 0] [Section 116(16)] [Section 116] [Entire Act]

State of Punjab - Subsection

Section 116(16)(a) in The Punjab Panchayati Raj Act, 1994

(a)Subject to any directions issued by the State Government in this behalf, a Panchayat Samiti may require any officer of the State Government serving in the Panchayat Samiti area and with the previous permission of the Deputy Commissioner in the case of an officer serving in the concerned district to attend any such meeting and tender advice on any matter which concerns the department to which such officer belongs.