Section 30 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
30. Interpellations and resolutions.
- Any office-bearer may call the attention of the Chairperson to any neglect in the execution of the Panchayat work, to any waste or misapplication of Panchayat Fund or property or to the needs of any locality within the Panchayat area, and may offer such suggestion as may appear desirable.
