Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(1)(viii) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(viii)any other matter relating to the proceedings of the Panchayat Samiti or standing committees; exclusion of a Member of the Panchayat Samiti from a meeting in which any contract in which he has a pecuniary interest is under consideration, the holding and regulation of meetings and conduct of debate, the inspection of Minute Books and supply of copies of minutes to the Members or other persons and the fees payable therefor;