Section 21 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
21. Calling attention of Chairperson.
(1)An office-bearer may call attention of the Chairperson by giving a notice of his intention to do so atleast five clear days before the meeting.(2)An office-bearer may also call for information on the administration or the progress of any programme of Panchayat from the Chairperson by giving a notice of five clear days before the meeting.(3)The Chairperson may disallow any motion to call his attention for information if it contravenes the provisions of Rule 7.(4)A call attention information notice shall not be debatable.
