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State of Madhya Pradesh - Section

Section 7GB in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

7GB. Disciplinary action against President and Members of the Gram Nirman Samiti and Gram Vikas Samiti.

- The President and every member of the Gram Nirman Samiti and Gram Vikas Samiti shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860) for taking any disciplinary action against them.]