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[Cites 0, Cited by 1] [Section 69(2)] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(2)(b) in The Bihar Municipal Act, 2007

(b)On receipt of such representation, if any, the State Government shall constitute a committee consisting of five persons nominated by the State Government, of whom-
(i)one shall be a member of the State Higher Judicial Service who shall be the Chairperson of the committee,
(ii)one shall be the Chief Councillor of any other Municipality of the same class,
(iii)one shall be a Chartered Accountant or a person having experience in financial matters,
(iv)one shall be an Engineer, and
(v)one shall be an officer of the State Government, not below the rank of a Sub-divisional Officer, and shall forward the representation to the committee for its consideration and report within such time as the State Government may specify.