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 1] [Section 44] [Entire Act] State of Bihar - Subsection Section 44(2) in The Bihar Panchayat Raj Act, 2006 (2)A Pramukh or Up-Pramukh shall vacate office if he ceases to be a member of the Panchayat Samiti.
