Section 87 in The Bihar Municipal Election Rules, 2007
87. Publication of names of elected Councillors.
- The District Election Officer shall forthwith cause the names of all the Councillors elected in the Municipality reported to him under sub-rule (1) of Rule 86, to be published in his office, in the office of the Sub-divisional Officer, in the office of the Municipality and in such other places as he may think fit, and shall communicate a copy or the list of names so published to the State Government for publication in the Official Gazette, and to the State Election Commission.
