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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(1) in Sikkim Panchayat Act, 1993

(1)Every Gram Panchayat shall, at its first meeting at which a quorum is present, elect one or its members to be Sachiva of the Gram Panchayat:Provided that no number who is not able to read or write any of the official languages of the State shall be qualified to be elected as a Sachiva:Provided further that where no such person as referred to in the first proviso is available, the Gram Panchayat may appoint Panchayat Assistant appointed by the Secretary to the Government in the Rural Development Department to look after the works of Sachiva.