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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Bihar - Subsection

Section 79(3) in The Bihar Panchayat Raj Act, 2006

(3)Every Committee shall be entitled to require attendance at its meetings any officer of the Zila Parishad who is connected with the work of the Committee. The Chief Executive Officer shall under instruction of the Committee, issue notices and secure the attendance of the Officer.