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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2)(ii) in M.P. Panchayat Services (Conduct) Rules, 1998

(ii)No Panchayat Servant shall in the performance of his official duties or in exercise of powers conferred on him, act otherwise than in his best judgement except that when he is acting under the direction of his official superior and shall, where he is acting under such direction obtain the direction in writing, wherever practicable and wherever it is not practicable to obtain (he direction in writing he shall obtain written confirmation of the direction as soon as possible.