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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Jharkhand - Section Section 39 in Jharkhand Panchayat Raj Act, 2001 39. Election of Pramukh and Up-Pramukh. The prescribed Authority shall, as soon as practicable after election of members of the Panchayat Samiti, convene a meeting of elected and nominated members of the Panchayat Samiti to elect a Pramukh and an Up- Pramukh.
