Legal Document View

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
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(10) in Rajasthan Panchayati Raj Act, 1994

(10)A copy of the minutes of the meeting together with a copy of the motion and the result of the voting thereon, shall on the termination of the meeting be forwarded forthwith by the presiding officer in the case of the Chairpersons or the deputy chairperson. -
(a) Of a Panchayat To the concerned Panchayat and the Panchayat Samity havingjurisdiction on such Panchayat;
(b) Of a Panchyat Samity. To the concerned Panchayat Samity and the Zila Parishad havingjurisdiction on such Panchayat Samity;
(c) Of A Zila Parishad. To the concerned Zila Parishad and the State Government