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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994

(3)Every meeting shall be presided over by the Sarpanch or President, as the case may be, or in his absence the Up-Sarpanch or Vice-President, as the case may be, or in the absence of both, by a member chosen by the members present at the meeting to preside over the occasion.