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[Cites 0, Cited by 8] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(3) in The Bihar Panchayat Raj Act, 2006

(3)Subject to such Rules as may be made by the State Government in this behalf, a Gram Panchayat may from time to time engage such number of paid or honorary functionaries or professionals as may be required by it for carrying out its functions.