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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(3)The term of office of the President of each Standing Committee shall be two and half years and after the expiration of the term, the election shall be again conducted by the Gram Sabha and the previous President, if he is not disqualified under the provisions of the Act, shall be qualified for the election.