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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Tripura - Subsection

Section 102(3) in Tripura Panchayats Act, 1993

(3)Subject to such rules as may be made by the State Government, a Panchayat Samiti may appoint such other officers and employees as may be required by it and may fix the salaries to be paid to the persons so appointed :Provided that no post shall be created or abolished and no revision of the scale of pay of any post shall be made by the Panchayat Samiti without the prior approval of the State Government