Section 14A 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
14A. [ Co-option of Members. [Inserted by notification No. B-1-55-95-XXII-P-2, dated 6-1-1996.]
(1)Subject to the provisions of Section 47 of the Act, every Standing Committee of Zila Panchayat shall, as soon as practicable after its constitution, shall co-opt not more than two members of State legislative Assembly who are members of that Zila Panchayat.(2)The meeting for the co-option of member of State Legislative Assembly shall be presided over by an officer appointed by Divisional Commissioner.(3)The presiding authority shall invite nominations for co-option. Every candidate for co-option shall be proposed by one elected member and seconded by another:Provided that no member of State Legislative Assembly shall be proposed if he has already been co-opted as a member of two Standing Committees.(4)The names of all the candidates who have been validly proposed and seconded, shall Ire recorded in writing by the presiding authority and shall be read out in the meeting by him.(5)If the number of candidates proposed exceeds the number of seats, the co-option of members shall be decided by the lot to be drawn by the presiding officer.(6)The provisions of Rules 11 to 14 shall apply in relation to the co-option of members as they apply in relation to the election of members of Standing Committee.]
