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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(3)(c) in Assam Panchayat (Constitution) Rules, 1995

(c)The Gaon Panchayat Secretary on receipt of information of having no functional sanitary toilet in the residence of President, Vice-President, Member of the Gaon Panchayat shall inform the matter to the concerned Block Development Officer who in turn shall inform the Deputy Commissioner through the Chief Executive Officer, Zilla Parishad. The Deputy Commissioner shall examine the matter and on establishment of fact, shall remove the President, Vice-President, Member concerned of the Gaon Panchayat accordingly under intimation to the State Government as well as Assam State Election Commission.