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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(2)A member desiring to speak on any matter before the Gram Panchayat/Panchayat Samiti/Zila Parishad shall rise from his seat, but shall not speak unless the presiding member calls the name of the speaker, and then he shall address the presiding member. If two or more members rise simultaneously to speak, the presiding member shall call the member who first caught his eyes to speak first. The other member or members shall immediately resume their seats. Whenever, the presiding member shall rise in his seats, the member speaking shall resume his seat.