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[Cites 0, Cited by 2] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(2) in Rajasthan Panchayati Raj Act, 1994

(2)With the prior approval of the State Government, every Panchayat Samiti may, if it thinks necessary, create additional posts of each such category carrying the same scales of pay the allowance and other conditions of service as are prescribed under Sub-Section (1).