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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Gram Panchayat (Term of Office of Members of Standing Committee and Procedure for the Conduct of Business) Rules, 1994

(2)Every Committee shall consist of four members who shall be elected by the Panchas from amongst themselves in a meeting of a Gram Panchayat specifically called for the purpose. The Sarpanch and Up-Sarpanch shall be ex-officio members of all the Committees.