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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(2)(iv) in The Bihar Panchayat Raj Act, 2006

(iv)Such total number of seats of Adhayaksha reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and unreserved category may be alloted by rotation by the State Election Commission to different Zila Parishads in the State in the manner as may be prescribed [After two consecutive general elections] [Inserted vide Section 9 of Amdt. Act 10 of 2009.] by it.