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State of Bihar - Section

Section 26 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

26. Special Meetings of Zila Parishad.

(1)The Adhyaksh, may call up special meeting of Zila Parishad on the written request of at least one-fifth members of the total number of the members of the Zila Parishad on a date within ten days from the receipt of such request,
(2)If the Adhyaksh fails to call up the special meeting under sub-clause (i), the said members of Zila Parishad may themselves fix a date for calling up such meeting with intimation to the District Magistrate and may convene the meeting giving seven days prior notice to Adhayaksh and other members of Zila Parishad. The Chief Executive Officer shall issue notice for convening such meeting.