Section 37(5) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(5)The presiding member, if he is of the opinion that the motion is in order, shall read the same to the Gram Panchayat/Panchayat Samiti/Zila Parishad, as the case may be, and ask the Gram Panchayat/Panchayat Samiti/Zila Parishad if leave may be given or not. If one-fourth of the members present and voting express their assent, the presiding member shall announce that the motion will be taken up in that meeting.
