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State of Madhya Pradesh - Section

Section 23 in The M.P. Zila Panchayat (Business) Rules, 1998

23. Miscellaneous.

(1)Subject to the provisions of this rule, the Zila Panchayat may decide procedure methodology with the approval of General Body.
(2)The provision of this rule shall apply with necessary modifications for the procedure of General Body and its Secretary.
(3)All correspondences from or on behalf of Zila Panchayat under the signature of Chief Executive Officer or any officer authorised by him and shall necessary be accorded by relevant resolutions of that Panchayat or its Standing Committee.