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State of Madhya Pradesh - Section

Section 8 in The M.P. Panchayat (Gram Panchayat Ke Sarpanch Tatha UP-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Viruddh Avishwas Prastav) Niyam, 1994

8. Decision to be communicated to the Prescribed Authority and the Collector.

- When the Panchayat takes a decision on any motion of no-confidence, the Presiding Officer shall communicate forthwith a copy of the proceeding drawn under Rule 6 to the prescribed authority and the Collector.