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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(6)(ii) in Bihar Urban Local Body (Community Participation) Rules, 2013

(ii)The Chairperson of the Ward Committee shall take appropriate action, including penalty to the Ward Committee member after giving adequate notice in writing and reasonable opportunity to be heard to the nominee;