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 2] [Entire Act]

State of Bihar - Subsection

Section 2(b) in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010

(b)"Chief Municipal Officer" means the Chief Municipal Officer of the Municipality as per provision of the Act, who shall have overall control over officers and employees of the Municipalities.