Section 5 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
5. Conduct of meeting.
(1)The Presiding Officer shall record the attendance of the members of the Panchayat present at the meeting.(2)[ x x x] [Omitted Notification No. B-1-4-95-XXII-P-2, dated 23-12-1995.](3)[ The Presiding Officer shall ask any of the signatories to the notice to move the motion.] [Substituted by Notification No. B-1-4-95-XXII-P-2, dated 23-12-1995](4)After the motion is moved the mover shall first speak on the motion and thereafter other members may, if they so desire, speak on the motion.(5)On the conclusion of the debate on the motion, the Presiding Officer shall call the members present in the meeting one by one and shall give them ballot paper duly signed by him to indicate its authenticity, to cast his vote for or against the motion. The member who wants to vote in favour of the motion shall affix the symbol (V) and the member who wants to vote against the motion shall affix the symbol 'X'. After the member has recorded his vote, he shall fold the ballot paper to maintain secrecy and put it in the ballot box kept on the table of the Presiding Officer.(6)After the voting is over, the Presiding Officer shall take out the ballot papers from the ballot box sort out the votes for and against the motion. If the number of votes in favour of the motion fulfils the requirement of sub-section (1) of Section 21, sub-section (1) of Section 28 or sub-section (1) of Section 35, as the case may be, the Presiding Officer shall declare that the motion of no confidence is passed. [x x x] [Omitted by Notification No. B-1-4-95-XXII-P-2, dated 23-12-1995].
