Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Bihar - Subsection Section 32(3) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015 (3)Whenever the Adhyaksh finds it necessary to leave the chair temporarily, he may call on the Up-Adhyaksh or in the latter's absence some other member to preside.
