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State of Madhya Pradesh - Section

Section 16 in The M.P. Zila Yojna Samiti Nirvachan Niyam, 1995

16. Record of election papers.

(a)Immediately after the meeting the Presiding Officer shall prepare a record of proceedings at the meeting and sign it, attesting with his initials every correction made therein and also permit any member present at the meeting, to affix his signature on such record, if he expresses his desire to do so; and
(b)publish on the notice board of the office of the Collector, a notice signed by him stating the names of elected persons as members of the committee and also send a copy of such notice to the Zila Panchayat and every Municipality in the district.