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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(3) in Haryana Panchayati Raj Act, 1994

(3)Each Committee shall be competent to appoint in such manner as may be prescribed, members of farmers clubs, mahila mandals, yuvak mandals and other similar bodies. A representative of co-operative societies in the Panchayat area shall be appointed in the Production Committee. The rights and liabilities of the appointed members shall be such as may be prescribed.