Section 38(1)(b) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(1)(b) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(b)in the event of occurrence of a casual vacancy in the office of the Sarpanch of a Gram Panchayat, the Secretary of the Gram Panchayat, as the case may be, shall cause to be called a special meeting of the Panchayat immediately, but not later than fifteen days from the date of receipt of information from the prescribed authority regarding the vacancy and the members shall elect from amongst themselves a person to hold the office temporarily till a new Sarpanch, as the case may be, is elected in accordance with the provisions of this Act and the rules made thereunder and such officiating Sarpanch, as the case may be, shall perform all the duties and exercise all the powers of Sarpanch, during the pendency of election :

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State of Chattisgarh - Subsection

Section 38(1)(b) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993