Section 44(3)(iii) in The Bihar Panchayat Raj Act, 2006

[Cites 0, Cited by 6] [Section 44(3)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(3)(iii) in The Bihar Panchayat Raj Act, 2006

(iii)If the motion of no confidence brought against the Pramukh or the Up-Pramukh or both is once rejected, no fresh motion of no confidence against the Pramukh or the Up-Pramukh or both, as the case may be, shall be brought before the Panchayat Samiti within a period of one year from the date of such rejection of the motion.

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State of Bihar - Subsection

Section 44(3)(iii) in The Bihar Panchayat Raj Act, 2006