Section 4 in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980
4. [ Power to entrust review and monitoring of implementation of various schemes relating to twenty point programme. [Substituted by M.P. Act No. 5 of 1997.]
(1)The State Government may, by order, entrust to a Committee the review and monitoring of all or any of the schemes relating to the twenty point programme mentioned in the Second Schedule.(2)In discharging the functions of review and monitoring, the Committees shall he guided by such directions as may be given by the State Government from time to time.]
