Section 160(3) in The Bihar Panchayat Raj Act, 2006
(3)Before publishing an order under sub-section (1) or sub-section (2), the Zila Parishad or the Government shall communicate to the Gram Panchayat or the Panchayat Samiti or the Zila Parishad, as the case may be, the grounds on which it proposes to do so, fix a reasonable period for the Panchayat concerned to show-cause against the proposal and consider its explanations and objections, if any.
