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 25] [Entire Act]

State of Bihar - Subsection

Section 25(3) in The Bihar Panchayat Raj Act, 2006

(3)The Mukhiya shall be the ex-officio member and chairman of the Planning, Co-ordination and Finance Committee and the public works committee. The Up-Mukhiya shall be the ex-officio member and chairman of the Social Justice Committee. The Mukhiya shall nominate a chairman of each other committee from among its elected members.Provided that each committee shall have at least one woman member and further, social justice committee shall have a member belonging to the Scheduled Castes or Scheduled Tribes, subject to availability.] [Substituted by Bihar Act No. 17 of 2017, dated 4.9.2017.]