Section 4 in The M.P. Zila Yojna Samiti Nirvachan Niyam, 1995
4. Meeting tor election of the Members.
(1)The Collector shall, within one month from the date of commencement of these rules and thereafter within one month from the date of occurrence of any vacancy, convene a meeting of the elected members tor the purpose of electing members of the committee and fix the date, time and place for such meeting :[Provided that if the Collector is of the opinion that circumstances exist which rentier it impossible to convene the meeting or to hold election, he may by order and for reasons to be recorded therein, adjourn the meeting or postpone the election for such period as he may deem fit and, the fact shall he brought to the notice of the State Government immediately and the State Government may give direction in this regard :] [Added by Notification No. F-9-11-95-XXIII-P-2, dated 29-7-1995.][Provided that if any seal in the Municipality or the Zila Panchayat is vacant for any reason, a meeting of the remaining elected members shall be convened to hold such elections :] [Inserted by Notification No F-4-3-99-XXIII-P-2, dated 7-3-2000.][Provided further that if in the General elections of the Zila Panchayat, Municipal Corporation, Municipal Council and Nagar Panchayat in the districts or group of districts as the case may be, the majority seats could not be filled due to any reason, the election of members to the District Planning Committee from that group shall be postponed indefinitely and the Collector shall seek directions from the State Government in this regard.] [Inserted by Notification No F-4-3-99-XXIII-P-2, dated 24-3-2000.]
