Section 20(6) in Bihar Urban Local Body (Community Participation) Rules, 2013
(6)Penalties. - (i) Non-compliance of the provisions of (2) (i)-(iv) above would incur penalty for the concerned member in default.(ii)The Chairperson of the Ward Committee shall take appropriate action, including penalty to the Ward Committee member after giving adequate notice in writing and reasonable opportunity to be heard to the nominee;Provided that if the Chairperson of the Ward Committee deems it necessary to impose a fine or other such penalty, the decision shall come into force only upon it being approved by a majority vote at the meeting of the Ward Committee; Provided further that the power to impose penalty shall not extend to the dismissal of the concerned Ward Committee member.
