Section 117(2) in The Bihar Panchayat Raj Act, 2006
(2)Whenever the Sarpanch issues a summons in a case, he may, for reasons to be recorded in writing, dispense with the personal attendance of the accused and, subject to the provisions of Section 116 permit him to appear by his personal relation, friend or any other person duly authorised by him :Provided that the bench enquiring into or trying the case may at any stage of the proceedings direct the personal attendance in the prescribed manner.
