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[Cites 0, Cited by 1] [Section 40(1)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(1)(a) in The Bihar Panchayat Raj Act, 2006

(a)The elected members of the Panchayat Samiti referred to in clause (a) of sub-section (1) of Section 36 shall, as soon as may be, elect two members from among themselves to be the Pramukh and Up-Pramukh respectively of the Panchayat Samiti;