Section 19(12) in The M.P. Zila Panchayat (Business) Rules, 1998
(12)The heading of precis shall be so drafted so as to give a correct idea of the contents of the case. In all cases, the precis shall State the facts of the cases, the points for decision, and if it is a case having financial implementations, the comments of the officer-in-charge of the financial matters of Zila Panchayat. In particular, if the opinion of other Standing Committee is obtained the position taken up by such Committee and the views of different Committees, be given in the very words used by that committee in its nothing so that there may be no risk of the incorrect interpretation or emphasis has not been given on a particular point. In short, the precis shall contain an impartial summing up of a case and the last paragraph thereof shall always contain the points in issue on which the orders of committee are sought.
