Section 25(5) in The Bihar Panchayat Raj Act, 2006
(5)[ Panchayat Secretary shall be the secretary of the Planning, Co-ordination and Finance Committee. For other Standing Committees the District Magistrate or any other officer authorised by him in this behalf shall nominate a Government servant to function as secretary.] [Substituted by Bihar Act No. 17 of 2017, dated 4.9.2017.]
