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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011

(1)The Secretary shall be the office-in-charge of the Gram Panchayat and execute all its functions and exercise all powers conferred or delegated under the Act or any Rules or bye-laws made under the Act.