Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995

(2)No such tour shall be undertaken unless authorised by general or specific order of the District Collector:Provided that no tour shall be undertaken outside the District unless, the State Government specifically permits for it in advance.