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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(6) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(6)The nominee of Vikas Adhikari of the Panchayat Samiti concerned shall attend meeting of Gram Sabha. He shall be responsible for correct recording of the minutes of such meetings by the Secretary of the Gram Sabha. The minutes shall be read out at the end of the meeting and shall be approved and signed by members of the Gram Sabha present in the meeting. A copy of the minutes so recorded shall be sent to the Gram Panchayat concerned.