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] [Entire Act]

State of Bihar - Section

Section 15 in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017

15. Placement of Vigilance Committee Report before Ward Sabha.

- The report of Vigilance Committee of the concerned ward constituted under rule 18 of the Bihar Gram Sabha (Coordination of Meeting and Procedure for Conduct) Rules, 2012, whenever available, shall be placed in the meeting of Ward Sabha and the members will be apprised of the points mentioned in the Vigilance Committee Report. The Ward Sabha may request the Gram Panchayat and concerned authorities for taking follow-up action on the report of the Vigilance Committee concerned with the ward.