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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(iii) in The Bihar Municipal Election Rules, 2007

(iii)Subject to the limit of fifty per cent reservation (including Scheduled Castes/Scheduled Tribes and Backward Classes) a maximum of twenty per cent of a total seats of Chief Councillors of each category of municipality in the State shall be reserved for members of Backward Classes. For this the following procedure shall be adopted:-