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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Uttarakhand - Subsection

Section 90(1)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)holds any office of profit under a State Government or the Central Government or a local authority, or controlled by any State Government or Central Government or any Board, bodies or corporation owned or controlled by any State Government or Central Government in which Aaganbadi Assistant, Attendance, Secretary of Cooperative Committee and salary paid employees and working employees on honorarium under the State and Central sponsored schemes shall be include (d) has been dismissed from the service of a State Government, the Central Government or a local authority for misconduct;