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(2)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2)(iv) in The Bihar Panchayat Raj Act, 2006

(iv)Such total number of seats of Pramukh reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and unreserved category may be allotted by rotation by the District Magistrate under the direction, control and supervision of the State Election Commission to different Panchayat Samitis in a district in such manner as may be prescribed [After two consecutive general elections] [Inserted vide Section 7 of Amdt. Act 10 of 2009.] by it.