Section 4C in The M.P. Griha Nirman Mandal Adhiniyam, 1972
4C. Function of the Gramin Avas Mandal.
(1)The Board established under Section 4-A shall be charged with the function of and be responsible for, carrying out the provisions of this Act, essentially in the rural areas of the State.Explanation. - In this section, the expression "rural area" means an area other than the area included within the limits of a municipal corporation or municipal council or a notified area committee constituted under the Madhya Pradesh Municipal Corporations Act, 1956 (No. 23 of 1956) and Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961).(2)The Vice-Chairman shall, for all purposes of the Act, be deemed to be a member. He shall preside over the meetings of the Board in absence of the Chairman and exercise such powers and perform such functions of the Chairman as the Chairman may direct. The provisions of Section 9 shall apply to a Vice-Chairman.] [Substituted by M.P. Act No. 8 of 1981 (w.e.f. 6-4-1981).][Chapter II-B [Inserted by M.P. Act No. 26 of 1982 (w.e.f. 22-10-1982).] Disqualifications and Term of Office etc. of Members]
