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State of Madhya Pradesh - Section

Section 25 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994

25. Power of Chairperson to direct office-bearer to withdraw from meeting.

- The Chairperson may direct any office-bearer whose conduct is, in his opinion grossly disorderly, or who is guilty of breach of order, under Rule 22 to withdraw immediately from the meeting and any office-bearer so ordered to withdraw shall do so forthwith and absent himself during the remainder of the day's meeting.