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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3) in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017

(3)The remaining members of the Committee shall be selected on the following basis:-
(i)If Scheduled Castes or Scheduled Tribes families reside in the Ward, at least one member from such families shall be selected as member of the Committee.
(ii)If any village organisation or self help group of "Jeevika" is working in the Ward, then one of its representatives shall be selected as a member of the Committee.
(iii)The Committee shall consist of at least three women members.
(iv)Not more than one member from a family shall be selected as member of the Committee.