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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(3) in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

(3)The presiding authority shall invite nominations for co-option. Every candidate for co-option shall be proposed by one elected member and seconded by another:Provided that no member of State Legislative Assembly shall be proposed if he has already been co-opted as a member of two Standing Committees.