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] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2) in The Bihar Panchayat Raj Act, 2006

(2)Every member of the Panchayat Samiti shall have the right to vote in its meeting, but in case of election and removal of Pramukh and Up-Pramukh, only members elected under clause (a) of sub-Section (1) shall have the right to vote.