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State of Bihar - Section

Section 21 in Bihar Urban Local Body (Community Participation) Rules, 2013

21. Supervisory Mechanism.

(1)The municipality shall take up the responsibility of providing administrative and infrastructure support to the Ward Committee for its proper functioning.
(2)The Ward Committee shall create mechanisms for checks and balances over the government personnel in their Ward. Ward Committees shall have the power to recommend to the competent authority for imposition of penalties in respect of a municipal employee for misconduct and negligence of duties