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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Tripura - Subsection

Section 104(3) in Tripura Panchayats Act, 1993

(3)The Executive Officer may recommend the dismissal, removal or reduction in rank of an officer or employee of a Panchayat Samiti to the Finance Committee and such Committee shall forward the case to the Panchayat Samiti with its own recommendation . The Panchayat Samiti may, if it is satisfied with such recommendation of the Finance Committee, dismiss, remove or reduce in rank any such officer or employee.