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] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2) in Chhattisgarh Nagar Palika Mohalla Samiti (Constitution, Functions, Powers and Procedure for Conduct of Business) Rules, 2005

(2)Names of the persons tor nomination, shall he submitted to the District Planning Committee, by the Collector. Approval of the names for nomination, shall be made by the Chairman of the District Planning Committee on the basis of following conditions.Out of total number of nominated members, at least half of the members shall be from Women. Scheduled Caste, Scheduled Tribe, Other backward classes and non-Government organisation residing in its territorial area.