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[Cites 0, Cited by 6] [Section 44(3)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(3)(vii) in The Bihar Panchayat Raj Act, 2006

(vii)During discussion, opportunity shall be given to the Pramukh/Up-Pramukh against whom no confidence motion has been moved for his defence before the Panchayat Samiti. The motion shall be put to vote on the same day after discussion and shall take place by secret ballot in the prescribed manner.