Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 336] [Entire Act]

State of Rajasthan - Subsection

Section 336(4) in Rajasthan Panchayati Raj Rules, 1996

(4)Take action for removal of member of conduct preliminary enquiry in case of disqualification coming to his knowledge and conduct special meeting when no confidence motion is received against Panch/Sarpanch, Pradhan/Up-Pradhan.