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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Bihar - Subsection

Section 101(1)(ii) in The Bihar Panchayat Raj Act, 2006

(ii)If in any suit or case, the Sarpanch is precluded from taking part in the proceedings, the Up-Sarpanch, or if he is also so disqualified in the opinion of the Sarpanch, another Panch shall be selected by the Panches from amongst its own number and the Up-Sarpanch or as the case may be the Panch so selected shall discharge all the functions of the Sarpanch for the purposes of the said suit or case;