Section 3 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
3. Composition and Responsibilities of Gram Panchayats.
- Under Section 12 of the Act, a Gram Panchayat will be composed of the elected Mukhiya from that Gram Panchayat and all the elected members from its territorial electoral constituencies. The Gram Panchayat will function as a body corporate and will be responsible for implementation of the decisions taken by Gram Sabha and execution of all functions prescribed under Section 22 of the Act.
