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State of Bihar - Section

Section 13 in The Bihar Gramdan Act, 1965

13. [ Election of office-bearers and members of the Executive Committee of the Gram Sabha. [Substituted by Bihar Act 6 of 1978, vide Section 11.]

(1)The Gram Sabha shall in the manner and subject to the qualifications prescribed, elect a Sabhapati, a Nidhipal, a Mantri and not less than five members of the Executive Committee to exercise such powers and discharge such duties as may be prescribed.]
(2)The term of office of all persons elected under sub-section (1) shall be of three years:Provided that a non-resident member and a member who has not joined the Gramdan shall not be eligible to be elected to any post of the office-bearers:Provided further that no office-bearer shall hold his post for more than two consecutive terms.]