Section 20 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
20. Secretary of the Standing Committee.
(1)The Secretary of the Gram Panchayat shall be the Secretary of Gram Nirman Samiti.(2)The Secretary of the Standing Committee shall attend the meeting of the Standing Committee unless prevented by a reasonable and sufficient cause and may tender information or clarification in respect of any matter under discussion.(3)The Secretary of the Standing Committee may at any meeting of the Standing Committee explain or make statement in regard to any subject under discussion at such meeting.(4)The Secretary of the Standing Committee shall be accountable to the Standing Committee and to the Gram Sabha.
