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State of Madhya Pradesh - Section

Section 23 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

23. Business to be transacted.

(1)No business other than that specified in the notice relating shall be transacted at a meeting except with the previous approval of the presiding authority.
(2)Where any matter concerns more than one Standing Committee it shall be placed for decision before the Janpad Panchayat or Zila Panchayat, as the case may be.