Section 15 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
15. Notice of resolution.
(1)Notice of resolution shall be in writing and signed by the mover.(2)An office-bearer who wishes to move a resolution shall give at least five days clear notice of his intention and shall, together with the notice, submit a copy of the resolution which he wishes to move, hut the Chairperson may allow, for reasons to be stated by him, a resolution to be entered on, the list of business on a shorter notice than five days.
