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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(2)(f) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(f)shall assess and give his opinion confidentially every year on the work of the officers of class I service and Class II service holding office under the Zilla Parishad; forward them to such authorities as may be prescribed by the State Government and lay down the procedure for writing such reports about the work of officers and servants of Class III service and Class IV service under the Zilla Parishad;