Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Bihar - Subsection

Section 111(3) in The Bihar Municipal Election Rules, 2007

(3)Where the State Election Commission at the time of deciding is of the opinion that the Returning Officer, without any reasonable cause, failed to furnish information or certified copy within specified time or malafidely denied the request, the State Election Commission shall recommend for disciplinary action against the Returning Officer under the service rules applicable to him.