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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(ix) in The Bihar Municipal No Confidence Motion Process Rules, 2010

(ix)Where the posts of Chief Councillor/Deputy Chief Councillor fall vacant as a consequence of no confidence motion, the process of electing new Chief Councillor or Deputy Chief Councillor shall be completed within 30 days of report to the State Election Commission.