Section 3 in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980
3. [ Constitution of Committees at different levels. [Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]
- With a view to reviewing and monitoring of implementation of the twenty-point programme through public agencies, the State Government or such officer as may be authorised by the State Government in this behalf, may, by an order constitute,-(i)a State Level Committee for the whole State;(ii)a District Level Committee for every district;(iii)a Block Level Committee for every block; and(iv)an Urban Committee for every Municipal Corporation, Municipal Council and Nagar Panchayat;consisting of such number of persons and for such period as may be prescribed:Provided that the State Government may, at any time, by an order curtail the duration of any Committee or reduce the term of any members thereof.]
