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 530A] [Entire Act]

State of Kerala - Subsection

Section 530A(2) in Kerala Municipality Act, 1994

(2)Where the Village Officer fails to comply with an order issued under sub-section (1) the Secretary may report the matter to the District Collector and the District Collector shall initiate, disciplinary action against the Village Officer and make arrangements' for furnishing the information required by the Secretary.]