Section 25(3) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

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State of Madhya Pradesh - Subsection

Section 25(3) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(3)With the previous permission of the President of the Samiti, any member who desires to raise any matter or to suggest anything in the meeting he shall intimate the Secretary in writing within three days from the date of notice of the meeting.

Place:	Secretary,
Date :	Gram Nirman/ Vikas Samiti
	Gram................ District........

Form 2[See Rule 16 (1)]Attendance register of Gram Nirman Samiti/Gram Vikas Samiti of Gram Sabha for the purpose of quorum-

(i)Name of Gram Sabha

(ii)Place of meeting

(iii)Date of meeting

(iv)Time of meeting

Serial Number	Name of the member present in the meeting	Signature of member
(1)	(2)	(3)
1.2.3.4.5.6.7.8.9.

Number of members present (in words) :....................................Place :Date :

(Signature)	(Signature)
President	Secretary
Gram Vikas/ Nirman Samiti	Gram Vikas/ Nirman Samiti

Form 3[See Rule 21 (2)]Minute book of Gram ................. Samiti of Gram Sabha

(i)Name of Gram Sabha

(ii)Place of meeting

(iii)Date of meeting

(iv)Time of meeting

	Matters placed before the Samiti	Minutes of the meeting
	(1)	(2)
1.2.3.4.5.6.7.8.9.10.

Number of members present (in words) :....................................Place :Date :

(Signature)	(Signature)
President	Secretary
Gram Vikas/ Nirman Samiti	Gram Vikas/ Nirman Samiti

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State of Madhya Pradesh - Subsection

Section 25(3) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005