Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Zila Panchayat (Business) Rules, 1998

(2)No financial proposal which requires previous consultation with the General Administration Committee under sub-rule (1) until the General Administration Committee has not concurred, may be proceeded, unless a decision to that effect has been taken by the General Administration Committee.