Section 11(3) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(3)A copy of the proceedings shall be sent to the concerned Panchayat Samiti. Such copies shall be sent within 15 days. In case of a resolution taken under sub-rule (2), the Secretary of a Gram Panchayat shall send the proceeding reports to the Executive Officer of Panchayat Samiti within 24 hours. The Panchayat Secretary shall also send the relevant extracts of the proceedings of the meeting to district/sub-division/block level officials of the concerned departments for necessary action at their ends.
