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State of Bihar - Section

Section 10 in Bihar Chaukidari Manual

10.

If no such nomination is submitted by the panchayat of their own motion, the District Magistrate or the Sub-Divisional Officer, as the case may be, is bound by law (Section 6) to call upon them, in writing, to do so. Such notice to nominate shall be sent to the remaining members of the panchayat direct, and not through the Police.The notice shall be in the printed Form B.