Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Bihar - Subsection

Section 155(2) in The Bihar Panchayat Raj Act, 2006

(2)In implementing the plans or schemes the Rules of implementation applicable to Government departments such as for purchase, tender, quality control, technical sanctions, accounts and audit and supervision shall mutatis mutandis be applicable to the extent and till such time as separate Rules are not made for Panchayats in this regard.