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State of Madhya Pradesh - Section

Section 24 in M.P. Panchayat Services (Conduct) Rules, 1998

24. Delegation of the power of the Chief Executive Officer.

(1)Chief Executive Officer, may by general or special order direct that any powers exerciseable by him under these rules shall subject to such condition, if any, as may be specified in the order be exerciseable also by other officer posted in the Panchayat.
(2)Cases related to Chief Executive Officer or Secretary seeking any sanction or permission under these rules, shall be brought before the Genera! Administration Committee of Panchayat for in disposal.