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State of Bihar - Section

Section 162 in The Bihar Panchayat Raj Act, 2006

162. Power of Panchayat over the employees.

(1)The Mukhiya of Gram Panchayat, Executive Officers of the Panchayat Samiti and the Chief Executive Officer of the Zila Parishad shall exercise general control over all officers and employees appointed/engaged by the respective Panchayats.
(2)The officers mentioned in sub-section (1) may award any punishment, other than dismissal, removal or reduction in rank to such officer or employee of the Panchayat.
(3)The officer mentioned in sub-section (1) may recommend the dismissal, removal or reduction in rank of such officer or employee of the Panchayat and submit recommendation to the concerned Panchayat and the Panchayat may dismiss, remove or demote such officer or employee in accordance with the Rules made in this behalf.
(4)No officer or employee of the Panchayat shall be punished by the Panchayat without giving an opportunity of being heard.