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[Cites 0, Cited by 91] [Section 44(3)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(3)(i) in The Bihar Panchayat Raj Act, 2006

(i)A Pramukh/Up-Pramukh of the Panchayat Samiti shall be deemed to have vacated his office forthwith if a resolution expressing want of confidence in him is passed by a majority of the total number of elected members of the Panchayat Samiti at a meeting specially convened for the purpose.