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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017

(3)Meeting of the Ward Sabha shall be convened regularly at the place as specified under Rule 4. In case the meeting is not convened by the Ward Member, the Mukhiya or Up- Mukhiya of the Gram Panchayat, if authorized by the Mukhiya, shall convene the meeting and will preside over the meeting. If the Mukhiya or Up-Mukhiya also fails to convene the meeting of Ward Sabha, the matter will be brought to the notice of the Executive Officer of the concerned Panchayat Samiti, who shall be competent to direct the Mukhiya/Ward Member to convene meeting of such Ward Sabha at the earliest.