Section 19(5) in The M.P. Zila Panchayat (Business) Rules, 1998
(5)When the subject of the cases concerns more than one Standing Committee, no resolution shall be adopted until it has been considered by all the Standing Committees concerned. The culmination of personal consultation between Chairpersons and Secretaries concerned of the Standing Committees concerned recorded on the file in the form of a note, agreed between these officers, shall be deemed to satisfy the requirements of these rules.
