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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(2) in The Bihar Panchayat Raj Act, 2006

(2)Each committee shall consist of not less than three and not more than five members including the chairman from among the elected members. Each committee can co-opt not more than two members from among experts or public spirited persons for effective discharge of its responsibilities.