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BHC: Divisional Commissioner does not have Jurisdiction to Set Aside Appointment of Anganwadi Sevika - (12 Nov 2019)

CIVIL

Bombay High Court (BHC) has ruled that Divisional Commissioner does not have jurisdiction under Section 267A of Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 to set aside appointment of Anganwadi Sevika/Madatnis made pursuant to recommendation of the Selection Committee constituted under the Integrated Child Development Scheme.

Tags : BHC   JURISDICTION  

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