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[Cites 0, Cited by 1] [Section 15(4)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(4)(i) in The Bihar Panchayat Raj Act, 2006

(i)In the event of the offices of the Mukhiya and Up-Mukhiya falling vacant simultaneously in any Gram Panchayat, the Executive Officer of the concerned Panchayat Samiti shall call a meeting for election of Up-Mukhiya within fifteen days of such an eventuality for which a notice of at least seven clear days shall be given to the members.