Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act] State of Bihar - Subsection Section 42(2)(a) in The Bihar Gramdan Act, 1965 (a)the President and members of all committees constituted by the Gram Sabha shall, from the date specified in the notification, vacate their Office.