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State of Bihar - Section

Section 21 in Bihar Lokayukta Act, 2011

21. Decision to be by majority.

- When in any matter heard by a Bench of two members, a difference of opinion arises between them on a point or points either member desire that the matter be referred it shall be referred to and heard by full Bench.Explanation. - In case the post of one member is vacant, the view of the Chairperson shall prevail.