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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(5) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(5)[ Every Committee except the General Administration Committee and the Education Committee shall elect from amongst its elected members a Chairperson within such time and in such manner as may be prescribed :Provided that :-
(i)The President of the Janpad Panchayat or Zila Panchayat, as the case may be, shall be ex-officio Chairperson of the General Administration Committee;
(ii)the Vice-President of the Janpad Panchayat or Zila Panchayat, is the case may be, shall be ex-officio Chairperson of the Education Committee; and
(iii)the President and Vice-President of the Zila Panchayat and Janpad Panchayat, as the case may be, shall not be member of any Committee other than the Committee of which he is the Chairperson by virtue of clauses (i) and (ii) of this proviso.]