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] [Entire Act]

State of Bihar - Section

Section 12 in Bihar Chaukidari Manual

12.

If {for reasons to be recorded in writing) the District Magistrate or the Sub-Divisional Officer, as the case may be, considers the nomination improper, or if no such nomination is received within the time prescribed, the District Magistrate or the Sub-Divisional Officer, as the case may be, shall appoint a member of the panchayat, after such inquiry by a Magisterial Officer as he may deem necessary.