Section 27(2)(ii) 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

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State of Madhya Pradesh - Subsection

Section 27(2)(ii) 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

(ii)The abstracts of the decision taken and the minutes proceedings of the meeting of Standing Committee of the Zila Panchayat shall be placed in the next meetings of the Zila Panchayat by the Chief Executive Officer and a copy thereof shall also be sent to the Commissioner of the Division for his information.

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State of Madhya Pradesh - Subsection

Section 27(2)(ii) 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