Section 4 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994
4. Meeting for constitution of Standing Committees.
- The Chief Executive Officer of the Janpad Panchayat/ Zila Panchayat shall within one month of the date on which the election of members, President and Vice-President is notified under Section 26 or 33, as the case may be, convene a meeting of the Janpad Panchayat or Zila Panchayat, as the case may be, for the election of members of the Standing Committees other than the General Administration Committee of the Janpad Panchayat or Zila Panchayat, as the case may be :Provided that for the first constitution of the Janpad Panchayat and the Zila Panchayat as the case may be, the period prescribed above shall be four months.[Provided further that if the constitution of any Standing Committee is not completed within the said period then such Committee shall be deemed to be dissolved and the competent authority shall have to constitute fresh standing committee.] [Inserted by notification No. B-1-55-95-XXII-P-2, dated 13-11 -2000.]
