Legal Document View

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
[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(4)(iii) in Bihar Urban Local Body (Community Participation) Rules, 2013

(iii)The Ward Finance Committee shall also appoint from amongst themselves, one person as the Chairperson who shall be the authorized signatory for maintenance and use of accounts.