In Judgment Text:
- the proposal of no confidence motion against the petitioner as well as the Up-
Pramukh ofPanchayat Samiti - of the
Panchayat Samiti to convene a meeting for proposal of no confidence motion against him as well as the Up - Samiti members of Block-Chhaurahi, Begusarai whereby they have requested the petitioner being
Pramukh
In Judgment Text:
- the proposal of no confidence motion against the petitioner as well as the Up-
Pramukh ofPanchayat Samiti - of the
Panchayat Samiti to convene a meeting for proposal of no confidence motion against him as well as the Up - Samiti members of Block-Chhaurahi, Begusarai whereby they have requested the petitioner being
Pramukh
In Judgment Text:
- had communicated to the petitioner, who is the
Pramukh ofPanchayat Samiti . - the elected members of the
Panchayat Samiti includingPramukh and the Up-Prmukh were given opportunity to file Samiti including thePramukh and Up-Pramukh were duly communicated and given opportunity. Pramukh against- the objection as well as in support of the acquisition made in the requisition, all the members of the
Panchayat
In Judgment Text:
-
5. The petitioner, the elected
Pramukh ofPanchayat Samiti , Kiratpur (Darbhanga) had challenged - of the
Panchayat Samiti , Kiratpur (Darbhanga) inter alia prays for the following reliefs :- - :-
"1. That the petitioner, an elected
Pramukh
In Headnote:
- Raj Act (6 of 2006) , S.44— No confidence motion - Against
Pramukh ofPanchayat Samiti - Fixing
In Judgment Text:
- jurisdiction over the
Panchayat Samiti , aPramukh or an Up-Pramukh ofPanchayat Samiti absents himself without - not be eligible for re-election as Pramukh or Up-
Pramukh ofPanchayat Samiti during the remaining term of office - of the
Panchayat Samiti shall be deemed to have vacated his office forthwith if a resolution expressing want -
(3) (i) A Pramukh/Up-
Pramukh
J
J
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