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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 271I] [Entire Act] State of Kerala - Subsection Section 271I(2) in Kerala Panchayat Raj Act, 1994 (2)The appointment and conditions of service of the Secretary and the employees shall be such as may be specified by the Government and as far as possible appointment on deputation from Government Department shall be resorted to.
