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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2) in Bihar Urban Local Body (Community Participation) Rules, 2013

(2)The Ward Committee shall create mechanisms for checks and balances over the government personnel in their Ward. Ward Committees shall have the power to recommend to the competent authority for imposition of penalties in respect of a municipal employee for misconduct and negligence of duties