Section 5(1) in The M.P. Zila Panchayat (Business) Rules, 1998
(1)No Standing Committee other than General Administration Committee shall, without previous consultation of the General Administration Committee, pass any resolution (other than resolution pursuant to any general delegation made or direction issued by the Government) which either immediately or by their repercussions will affect the finances of the Zila Panchayat or which, in particular, namely :-(a)Relates to the service conditions such as creation of any post, appointment, pay, allowances and retirement benefits, etc.; or(b)Involves any grant of land or assignment of revenue or concession, grant of any lease or license or any privilege, in respect of such concession being within the jurisdiction of the Zila Panchayat; or(c)In any way involve any or revenue; or(d)Involve giving of a guarantee by the Zila Panchayat.
