Section 4 in The M.P. Panchayat (Gram Panchayat Ke Sarpanch Tatha UP-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Viruddh Avishwas Prastav) Niyam, 1994
4. Appointment of Presiding Officer.
- The Prescribed Authority shall appoint an officer of the Government under sub-section (2) of Section 21, sub-section (2) of Section 28, or sub section (2) of Section 35 to preside over the meeting of the Gram Panchayat, Janpad Panchayat or Zila Panchayat, as the case may he. For the purpose of considering the no confidence motion against Sarpanch or Up-Sarpanch, a Revenue Officer not below the rank ol Naib Tehsildar, against President or Vice-President of Janpad Panchayat [Officer not below the rank of Deputy Collector] [Substituted Notification No. B-1-4-95-XXII-P-2, dated 23-12-1995.] and against President or Vice-President of Zila Panchayat the Collector or Additional Collector shall be appointed to preside over such meeting and the prescribed authority shall inform the Secretary of the Gram Panchayat or Chief Executive Officer of Janpad Panchayat or Zila Panchayat as the case may be, and the Collector of the district about such appointment at least 3 days before the date fixed for the meeting.
