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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(5) in Bihar Urban Local Body (Community Participation) Rules, 2013

(5)The Sanitary Inspector, or the Zonal Officer wherever available, or any other official, as notified by the Chief Municipal Officer, shall be the secretary of the Ward Committee. Secretary shall call the meeting of the Ward Committee on date fixed by the Chairperson. All minutes of the proceedings of the meeting of the Ward Committee shall be recorded by the secretary and a copy of minutes of the proceedings of each meeting shall be forwarded by him to the municipality.