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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(3) in Rajasthan Panchayati Raj Rules, 1996

(3)[ If it shall appear to a Standing Committee that the presence of an Officer of the Government Posted in the jurisdiction of Panchayati Raj Institution concerned is desirable at its meetings, the Vikas Adhikari or the Chief Executive Officer shall inform such Officer not less than three days before the date of meeting and such Officer shall unless prevented by sickness or other reasonable cause, attend the meeting.] [Added by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).]