Section 13 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
13. Composition and Responsibilities of Panchayat Samiti.
- Under Section 26 of the Act, a Panchayat Samiti will be composed of all the elected members from its territorial electoral constituencies, the members of House of the People and State Legislative Assembly representing the constituencies falling partly or completely under the jurisdiction of Panchayat Samiti, the members of Rajya Sabha and State Legislative Council registered as electors under the Panchayat Samiti area and all the Mukhiyas falling under the jurisdiction of Panchayat Samiti.The Panchayat Samiti will be a body corporate and will be responsible for performance of all functions and execution of powers prescribed under Section 47 of the Act.
