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State of Bihar - Section

Section 11 in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010

11.

A member who desires to move any motion shall give notice of his intention to do so to the Chief Municipal Officer at least four clear days before the day of the meeting in which such motion is to be brought forward:Provided, that if the meeting is requisitioned under Rule 5, the notice shall be given alongwith the requisition.