Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 11 in The M.P. Gram Panchayat (Term of Office of Members of Standing Committee and Procedure for the Conduct of Business) Rules, 1994

11. Decision of certain matters.

(1)A Standing Committee shall primarily take decision only in regard to matters entrusted to it If the matter involves financial implications it shall refer the matter with its recommendations to the Gram Panchayat for further consideration.
(2)Where any matter concerns more than one Standing Committee, it shall be placed before the Gram Panchayat for the decision.