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State of Madhya Pradesh - Section

Section 16 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994

16. Moving or withdrawing of resolution.

- An office-bearer in whose name a resolution appears on the list of business shall when called on, either,-
(a)move the resolution; or
(b)withdraw the resolution, in which case he shall confine himself to a mere statement to that effect.