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] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(5) in Jharkhand Municipal Act, 2011

(5)Any official nominated by the Municipal Commissioner or Executive Officer, shall be the Secretary of the Ward Committee. The Secretary shall record all minutes of the proceedings of the meeting of the Ward Committee and a copy of minutes of the proceedings of each meeting shall be forwarded by him to the Municipal Commissioner/ Executive Officer with the approval of the Chairperson of the Ward Committee within ten days of the meeting.