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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(4) in Jharkhand Municipal Act, 2011

(4)The Chairperson of the Ward Committee may invite any officer of the Government departments, which is concerned with the affairs of the municipality, as special invitees, to attend the said meetings in regard to the problems connected to their departments wherever necessary.Provided that the chairperson of the Ward Committee may invite any representative of the civil society in the municipality not represented in the Ward Committee to participate in the meetings and in the deliberations.