Section 15(2) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
(2)An office-bearer who wishes to move a resolution shall give at least five days clear notice of his intention and shall, together with the notice, submit a copy of the resolution which he wishes to move, hut the Chairperson may allow, for reasons to be stated by him, a resolution to be entered on, the list of business on a shorter notice than five days.
