Section 40(2)(iii) in The Bihar Panchayat Raj Act, 2006

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2)(iii) in The Bihar Panchayat Raj Act, 2006

(iii)As nearly as but not exceeding fifty percent of the total number of seats of Pramukh not reserved for Scheduled Castes, Scheduled Tribes and Backward Classes shall be reserved for women.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 40(2)(iii) in The Bihar Panchayat Raj Act, 2006