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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(8) in Haryana Panchayati Raj Act, 1994

(8)The Block Development and Panchayat Officer and the Gram Sachiv, as the case may be, of a Gram Panchayat shall attend every general meeting of the Gram Sabha; and if for any reason beyond his control the Block Development and Panchayat Officer is unable to attend any meeting, the Social Education and Panchayat Officer or such Block Extension Officer as may be deputed by the Block Development and Panchayat Officer shall attend the meeting. The Gram Panchayat may call every village level functionary serving in the sabha area to attend such a meeting and tender advice in respect of any matter coming up before it.