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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(2)(b) in The Bihar Gramdan Act, 1965

(b)the Officers and employees of the Gram Sabha shall cease to hold office with effect from the date of supersession provided that any person appointed by the Government under sub-clause (c) may direct the continuance in office of any of the officers or employees of the Gram Sabha for such time and on such terms as he may specify;