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 2] [Entire Act] State of Bihar - Subsection Section 2(k) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011 (k)"Executive Officer" means the Executive Officer of the Panchayat Samiti appointed under Section 60 of the Act;
