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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(3)(viii) in The Bihar Panchayat Raj Act, 2006

(viii)In case of no confidence motion against a Pramukh, the meeting shall be presided by the Up-Pramukh; in case of motion against Up-Pramukh by the Pramukh and in case of motion against both Pramukh and Up Pramukh, by any member elected from among the members of the Panchayat Samiti present in the meeting.