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State of Madhya Pradesh - Section

Section 25 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

25. [ Secretary of the Standing Committees. [Substituted by notification No. B-1-55-95-XXII-P-2, dated 6-1-1996.]

(1)Except the General Administration Committee, an officer nominated by the Chief Executive Officer of the Janpad Panchayat and the Zila Panchayat shall be the secretary of the Standing Committee. The Chief Executive Officer shall be the Secretary of the General Administration Committee.
(2)The Secretary of Standing Committee shall attend meeting of the Standing Committee unless prevented by a reasonable and sufficient cause and may tender information or clarification in respect of any matter under discussion.
(3)The Chief Executive Officer of the Janpad Panchayat or Zila Panchayat may present at any meeting of any Standing Committee and may explain or make a statement in regard to any subject under discussion at such meeting. In the absence of Chief Executive Officer. Additional Chief Executive Officer may present in such meeting and perform said functions.]