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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997

(3)The Chief Minister shall be the Chairman of the State Level Committee, the Minister Incharge for the District concerned shall be the Chairman of District Level Committee. The Chairman of the Block Level Committee and Urban Committee shall be nominated by the Minister Incharge for the District.