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State of Madhya Pradesh - Section

Section 29 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

29. Reconsideration of subject finally disposed of.

- No subject once finally disposed of by the Standing Committee shall be reconsidered by it within a period of six months unless the recorded consent of not less than three fourths of the members of the Janpad Panchayat or Zila Panchayat as the case may be, has been obtained thereto or unless in the case of the Janpad Panchayat the Collector had directed its reconsideration on a reference made by the Chief Executive Officer of the Janpad Panchayat or in the case of the zila Panchayat the Commissioner has directed its reconsideration on a reference made by the Chief Executive Officer of the Zila Panchayat as the case may be.