Section 4 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
4. Meeting of the Gram Sabha for the constitution of the Standing Committees.
(1)The Sarpanch of the Gram Panchayat shall call-upon the first meeting of the Gram Sabha on the appointed date, time and place to constitute the Standing Committees of Gram Sabha within one month from the notification of these rules. Members of Gram Sabha shall elect such person as President and members of Standing Committees who are member of Gram Sabha. Thereafter, the meeting of the committees shall he convened by the elected President of the committees.(2)The Secretary of Gram Panchayat/ Ex-officio Secretary of Gram Sabha shall as per order of the Sarpanch convene the meeting of the Gram Sabha. The District Collector shall nominate a Government officer/ employee for suitable arrangement of such meetings who shall ensure that the agenda and notice of the meeting be properly issued and the proceedings of the meeting be recorded. The Sarpanch of Gram Panchayat, shall preside the meeting.(3)In the meeting of the Gram Sabha, the Gram Nirman Samiti and the Gram Vikas Samiti shall be constituted according to the procedure mentioned in Chapter II.
