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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(2) in The Bihar Municipal Act, 2007

(2)The Joint Committee shall consist of the following members-
(i)two elected members of each constituent Municipality or local authority,
(ii)one nominee of each of the concerned departments of the State Government or of the concerned Statutory Authorities under the State Government,
(iii)such expert or experts as the State Government nominate, and
(iv)the Director of Local Bodies or his representative shall act as the convener of the Joint Committee.