Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(1)(b) in The Bihar Panchayat Raj Act, 2006

(b)If any subsequent vacancy is caused in the office of Pramukh or Up-Pramukh, the elected members of the Panchayat Samiti shall elect another member from among themselves to be the Pramukh or Up-Pramukh as the case may be :