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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2)(a) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(a)Not less than one-tenth of the total number of members of the Gram Sabha shall form a quorum for a meeting of Gram Sabha out of which not less than one-third shall be women members. [The Sarpanch & Panch shall be responsible for the quorum of the meetings of the Gram Sabha for their constituencies as the case may be;] [Inserted by C.G. Act No. 9 of 2004.]