Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017

(2)The Gram Panchayat Member elected from the ward (Ward Member) shall convene meetings of the Ward Sabha from time to time for performing functions specified under the Act, but the time interval between two consecutive meetings of any Ward Sabha shall not exceed three months.