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State of Bihar - Section

Section 165 in The Bihar Panchayat Raj Act, 2006

165. Administrative control of Panchayat over projects, schemes etc.

(1)Subject to any general or special order of the State Government notified in the Official Gazette the function and administrative control of all State Government institutions, projects, schemes and offices located within the Gram Panchayat shall vest in the Gram Panchayat.
(2)When such institutions, projects, schemes and offices serve the jurisdiction beyond one Gram Panchayat, the function and administrative control over that institution shall vest with the concerned Panchayat Samiti.
(3)Where the institution, projects, schemes and offices serve the area beyond that of a Panchayat Samiti, the function and administrative control over that institution shall vest in the Zila Parishad.Illustration.-(i) Functional and administrative control over Primary, Middle and Secondary Schools, Health Sub-Centres, Charwaha Vidyalayas, Hand Pumps, Irrigation, Tube wells etc. serving the people of the Gram Panchayat shall vest in the Gram Panchayat.
(ii)The functional and administrative control over the Primary Health Centre, which serves more than one Gram Panchayat shall vest in the concerned Panchayat Samiti.
(iii)The functional and administrative control over Referral Hospital which serves more than one block shall vest in the Zila Parishad.
(iv)Disciplinary and administrative control over officers and employees of the State Government working in such institutions, projects, schemes and offices, other than dismissal, removal or reduction in rank, shall vest in the respective Panchayat including the power of suspension.