Section 15(3) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(3)All members of Panchayat Samiti (directly elected and ex-officio) along with the Executive Officer of Panchayat Samiti and Block Panchayat Raj Officer and block level supervisory officials will be present in the ordinary or special meeting of Panchayat Samiti, but if the special meeting has been convened to discuss no confidence motion against Pramukh/Up-Pramukh, only the elected members from territorial electoral constituencies of Panchayat Samiti shall take part in such meeting. The Executive Officer shall invariably be present in such meeting. An officer authorised by the District Magistrate under Section 157 of the Act may also remain present in such meeting .Provided that the Executive Officer or any other present supervising Officer shall not have the right to vote in meetings. All such officials may be required to furnish information/report on any matter brought before Panchayat Samiti.
