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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(2)The Secretary of Gram Panchayat/ Ex-officio Secretary of Gram Sabha shall as per order of the Sarpanch convene the meeting of the Gram Sabha. The District Collector shall nominate a Government officer/ employee for suitable arrangement of such meetings who shall ensure that the agenda and notice of the meeting be properly issued and the proceedings of the meeting be recorded. The Sarpanch of Gram Panchayat, shall preside the meeting.