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] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(5) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(5)Only such resolution, the notice of which has been given at least seven clear days before the convening of any meeting, shall be considered in that meeting, but the presiding member may allow, for reasons to be recorded by him, a resolution to be entered on the list of minutes with short notice.