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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(4) in Bihar Urban Local Body (Community Participation) Rules, 2013

(4)The Chief Municipal Officer or the Zonal Officer having jurisdiction of the Ward shall be entitled to take part in the meetings and deliberations of the Ward Committee. The Chairman of the Ward Committee may request the representatives of concerned departments as special invitees to participate in the meetings whenever problem relating to their departments are to be discussed.