Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act] State of Bihar - Subsection Section 25(2)(iii) in The Bihar Panchayat Raj Act, 2006 (iii)Each committee can co-opt not more than two members from among experts or public spirited persons for effective discharge of its responsibilities.