Section 5 in The M.P. Zila Yojana Samiti Adhiniyam, 1995
5. Special invitees.
(1)(a)Members of the House of the People and members of the State Legislative Assembly representing constituencies which are comprised wholly or partly in the district shall be permanent special invitees to the meetings of the Committee;(b)Members of the Council of State representing the State shall also be the permanent special invitees to the meetings of the Committee of a district of their choice.(2)Invitees who are Ministers and Members of Parliament may nominate a representative to attend a meeting of the Committee on their behalf.(3)[ The President of the Zila Panchayat and the Mayor of the Municipal Corporation in the district shall also be permanent special invitees, in case they are not elected members of the Committee.] [Inserted by M.P, Act No. 3 of 2000.]
