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[Cites 0, Cited by 0] [Section 70(4)] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(4)(vi) in The Bihar Panchayat Raj Act, 2006

(vi)During discussion, opportunity shall be given to the Adhyaksha or Upadhyaksha or both against whom no confidence motion is moved, for his defence before the Zila Parishad. The motion shall be put to vote on the same day after discussion which shall take place by secret ballot in the prescribed manner by the District Magistrate.