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] [Entire Act]

State of Madhya Pradesh - Section

Section 4 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994

4. Agenda for the meeting.

(1)The Agenda for the meeting shall be prepared by the Secretary or the Chief Executive Officer, as the case may be, in consultation with the Sarpanch or the President, as the case may be.
(2)The Agenda shall, as lar as possible, be accompanied by short notes and the items included in the Agenda.