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] [Entire Act]

State of Bihar - Section

Section 5 in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010

5.

The Chairman of the Committee may call a meeting of the Committee at any time, if necessary, and shall do so within forty eight hours of the receipt of a requisition signed by the Chief Municipal Officer or by two members of the Committee and state the business to be transacted.