Section 38(16) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(16)No motion of a Gram Panchayat/Panchayat Samiti/Zila Parishad shall be modified or rescinded within six months after passing thereof unless a motion has been passed by not less than one-half of the total number of members at an ordinary or special meeting the notice of which has been given fulfilling the requirements of Rule 37 and having detail statement of such motion in which the motion is to be modified or rescinded.
