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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Panchayat (Gram Panchayat Ke Sarpanch Tatha UP-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Viruddh Avishwas Prastav) Niyam, 1994

(2)The minutes of proceeding recorded under sub-rule (1) shall include,-
(i)name of the office bearers present;
(ii)the decision of the meeting on the motion of no-confidence;
and
(iii)when such decision is not unanimous the number of votes for and against such motion and the number of those who have remained neutral.