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[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

State of Bihar - Subsection

Section 165(3)(iv) in The Bihar Panchayat Raj Act, 2006

(iv)Disciplinary and administrative control over officers and employees of the State Government working in such institutions, projects, schemes and offices, other than dismissal, removal or reduction in rank, shall vest in the respective Panchayat including the power of suspension.