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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017

(1)A notice containing date, time and place of meeting, giving therein details of agenda shall be published and propagated at least 7 days before in the following manner :-
(a)By fixing at one or more conspicuous visible places of the ward, and
(b)By beating of Drum or Dugdugi or by announcing of such meeting through loudspeaker in the ward area, or
(c)By informing children at school during prayer time so that they may give message relating to the meeting of Ward Sabha to their parents, or
(d)By door to door personal contact by the Ward Member or the Secretary of the ward,
Provided that for special or emergency requirements, a special meeting may be convened at shorter notice, but which shall not be less than three days.
(e)Meeting of Ward Sabha will generally be convened at a convenient time on any day of the week so that women folk also may easily take part in the meeting after finishing their domestic chores.