Section 11D in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
11D. Filling of vacancies of the Mohalla Samiti.
- The vacancy in the Mohalla Samiti shall be filled by election in accordance with the provisions of these rules for the remaining period of such office :Provided that no election shall be held if remaining term of office of the Mohalla Samiti is less than six months :Provided further that if all the office bearers/members of the Mohalla Samiti are removed or tender their resignations on their own motion and if the remaining period of the tenure of the Mohalla Samili is less than six months the Competent Authority or the person authorised by him may take over the charge of the Mohalla Samiti for the remaining period.]
