Section 15 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
15. Election of Chairman.
- [(1) Every Standing Committee except General Administration Committee and Education Standing Committee, shall within one month after its constitution, elect amongst its elected members, a Chairman.] [Substituted by notification No. B-1-55- 95-XXII-P-2, dated 6-1-1996.][Provided that if any Standing Committee, other than the General Administration Committee and the Education Committee, does not elect a Chairman for the said Committee within the said period, such Committee shall be deemed to be dissolved and the prescribed authority shall proceed to constitute Standing Committee in their place under the provisions of Rule 4.] [Inserted by Notification No. B-1-55-95 XXII-P-2, dated 13-11-2000.](2)The manner of election provided in Chapter 1 shall with such modifications as may be necessary apply to the election of the Chairman of the Standing Committee.
