Section 34(3) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(3)A copy of the proceedings shall be sent to all the members of Zila Parishad and Panchayati Raj Department. Such copies shall be sent within 15 days. In case of a resolution taken under sub-rule (2), the Chief Executive Officer of Zila Parishad shall send the report of proceedings to the Panchayati Raj Department within 24 hours. The Chief Executive Officer shall also send the relevant extracts of the proceedings of the meeting to district level officers of concerned departments for necessary action at their ends.
