Section 101(1)(iii) in The Bihar Panchayat Raj Act, 2006

[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Bihar - Subsection

Section 101(1)(iii) in The Bihar Panchayat Raj Act, 2006

(iii)If the services of the Sarpanch are not available at any time after the institution, but before the determination of the suit or case, the Up-Sarpanch or if the Up-Sarpanch is either precluded under Section 100 from taking part in the proceedings or has been nominated by any party to the suit in case, a Panch to be nominated by the panel of Panches or where no such nomination has been made, the senior most Panch of the Gram Katchahry shall act for the Sarpanch; and

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State of Bihar - Subsection

Section 101(1)(iii) in The Bihar Panchayat Raj Act, 2006