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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(1)(b) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(b)make a charge against a member or chairperson or a vice - chairperson of any Panchayati Raj Institution or any officer of the government in relation to his conduct except which is done in his official or public capacity ;