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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(17) in Shatabdi Anna Kalash Yojana Rules, 2011

(17)All Mukhiyas, ward Councilors and Panchayant ward members and other government functionaries who have been entrusted with any task under these rules shall be expected to discharge their duties with promptness and undue delay. If they willfully fail to discharge the assigned duties, it shall tantamount to misconduct and they shall be strictly dealt under relevant Acts and Conduct Rules.