Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(1)After publication of results of election of the Members and Chairman of the Mandi Committee in the Madhya Pradesh Gazette, the Collector, within a period of one month, shall convene the first meeting of Market Committee under sub-section (1) of Section 13 and shall publish it by affixing on the notice board of the Market Committee and the concerned Janpad Panchayat, a notice of the date, hour and place of such meeting at least ten clear days before the date of the meeting. The District Election Officer shall authorise an officer not below the rank of Naib-Tahsildar to preside over such a meeting.