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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Gujarat - Subsection

Section 236(2) in The Gujarat Panchayats Act, 1993

(2)A District Panchayat Service Selection Committee shall consist of-
(a)one member of the Gujarat Panchayat Service Selection Board to be nominated by the Chairman of that Board.
(b)the President of the district panchayat of the district, and
(c)such officer of the panchayat service or State service as the State Government may nominate.