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State of Madhya Pradesh - Section

Section 19 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

19. Convening of Meeting.

(1)The Chairman of the Standing Committee may convene a meeting of the Standing Committee as often as may be necessary but shall do so at least once in every month.
(2)The Chairman shall convene a meeting of the Standing Committee on a written requisition signed by at least three members.
(3)If a meeting is not held within ten days from the date of receipt of the said requisition the Chief Executive Officer of the Janpad Panchayat or the Zila Panchayat, as the case may be, shall call such meeting.