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State of Madhya Pradesh - Section

Section 3 in M.P. Farmers' Organisation Rules, 1999

3. The General Body Meetings.

(1)The meetings of the General Bodies under clause (p) of Section 17, clause (1) of Section IS and clause (j) of Section 19 of the Act, shall be held at least twice in a year, once before the kharif and once before the rabi season. The meetings shall be presided over by the Chairperson/President as the case may be and in his absence the members present shall elect one person from amongst themselves to President/Chairman of the meeting.
(2)The meeting of the General Body may also be called at any time by the President or Managing Committee members through a majority resolution or by members of the organisation through a requisition signed by not less than one-third of the members who have voting right.
(3)General Body meeting shall also be held on receipt of a direction from the Government or from the Commissioner, Ayacut or by the next Higher Committee or the Farmers' Organisation in respect of matters relating to urgent public importance.