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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997

(4)Elected Members of Parliament and the Members of the State Legislative Assembly returned from the constituencies which fall wholly or partly in the District/Block/Urban area shall respectively be ex-officio members of the District Level Committee, Block Level Committees and Urban Committees. Member of Parliament and the member of the State Legislative Assembly may nominate their representatives to participate in the meetings of the Committees on their behalf.