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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(4) in The M.P. Zila Panchayat (Business) Rules, 1998

(4)The Chief Executive Officer in each case, is responsible for the careful observance of the instructions and when he considers that there has been material departure from them, he shall bring the matter to the notice of President or the Chairman as the case may be. If such decision is not reversed or modified the Chief Executive Officer shall submit report within 3 days to the Prescribed Authority and shall inform the General Body in the next meeting.