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State of Madhya Pradesh - Section
Section 30 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994
30. Repeal.
- The Madhya Pradesh Janpad Panchayat and Zila Parishad Standing Committees (Election of Members, Powers and Functions and term of Members and Procedure for the Conduct of Business) Rules, 1991 arc hereby repealed.Form I[See sub-rule (1) of Rule 7]Form of Nomination for Election of Member of Standing Committee of Janpad Panchayat/ Zila Panchayat .............Name of Panchayat ..........................................................................................Name in full of Candidate ................................................................................Father's/ Husband's name ................................................................................Age ....................................................................................................................Full Address .....................................................................................................Name in full of proposer ..................................................................................| ....................... | |
| Signature of Proposer | |
| Name in Full of Seconder .................. | ........................ |
| Signature of Seconder |
| Sl. No. | Subject | Decision taken | Signature of Chief Executive Officer of theJanpad Panchayat or the Zila Panchayat, as the case may be, andthe presiding authority | Remarks | Action taken |
| (1) | (2) | (3) | (4) | (5) | (6) |