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State of Madhya Pradesh - Section

Section 12 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

12. Record of election papers.

- Immediately alter the meeting the-presiding authority shall :-
(a)Prepare a record of the proceedings at the meeting and sign it attesting with his initials every correction made (herein, and also permit any member of the Janpad Panchayat or Zila Panchayat as the case may be, present at the meeting, to affix his signature on such record, if he expresses his desire to do so; and
(b)Publish on the notice board of the Janpad Panchayai or Zila, Panchayat as the case may be, a notice, signed by him, stating the names of the persons elected as member of each of the Standing Committees and send a copy of such notice to the Commissioner.