Section 6(2) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(2)The Gram Panchayat may require the presence of government officials at its meeting. If it appears to Gram Panchayat that the presence of any officer of the government having jurisdiction over a part of Gram Panchayat and not working under it, is desirable in the meeting of the Gram Panchayat, the Panchayat Secretary shall, by a letter addressed to such officer not less than seven days before the intended meeting, request that officer to be present in the meeting and he shall, unless he is unable by sickness or other reasonable cause, attend the meeting.If he is unable to be present in the meeting himself he may depute a responsible and knowledgeable person of his office to represent him in the meeting. On being absent from the meeting without reasonable grounds, the Gram Panchayat may write to his controlling officer to take disciplinary action against such official/employee with intimation to the Block Development Officer and the District Magistrate.
