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

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(1)The Sarpanch of the Gram Panchayat shall call-upon the first meeting of the Gram Sabha on the appointed date, time and place to constitute the Standing Committees of Gram Sabha within one month from the notification of these rules. Members of Gram Sabha shall elect such person as President and members of Standing Committees who are member of Gram Sabha. Thereafter, the meeting of the committees shall he convened by the elected President of the committees.