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State of Bihar - Section

Section 129A in Bihar Chaukidari Manual

129A.

The duly appointed President of a panchayat is empowered to delegate his duties other than those which he is empowered to perform under the Criminal Procedure Code by Notification, to any member of the panchayat during his temporary absence up to a limit of one month. If the absence is likely to exceed a month, he should refer the matter to the District Magistrate or Sub-Divisional Officer, as the case may be.