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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2)(d) in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012

(d)Members belonging to Scheduled Caste and scheduled Tribe shall be selected in the Vigilance Committee in the ratio of territorial constituency's population, thereafter members of the backward classes shall be selected as nearly as far as possible, 20 % of the total number of the members of the Vigilance Committee, but the total number of such members shall be within the maximum limit of 50%. Besides, as far as possible 50% women shall be selected from each category.