[15
of 2023] [17th
November 2023] AN Act To amend the Bihar
Panchayat Raj Act, 2006 (Bihar Act 6, 2006) Be it enacted by the
Legislature of the State of Bihar in the Seventy Fourth year of the Republic of
India as follows :- (1)
This Act may be called the Bihar Panchayat
Raj (Amendment) Act, 2023. (2)
It shall extend to the whole of the State of
Bihar excepting the areas to which the provisions of the Patna Municipal
Corporation Act, 1951 (Bihar Act XII of 1952) or Bihar & Orissa Municipal
Act, 1922 (Bihar Act VII of 1922) or Cantonment Act, 1924 (Act II of 1924)
apply. (3)
It shall come into force with effect from the
date of its notification in the official Gazette. Sub-section (1) of Section
60 of the said Act shall be substituted by the following:- "(1)
The Government shall appoint the Block
Development Officer as Executive Officer of the Panchayat Samiti."The
Bihar Panchayat Raj (Amendment) Act, 2023