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State of Madhya Pradesh - Section

Section 11 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

11.

On dissolution of the Gram Panchayat due to unavoidable circumstances, the Gram Sabha may elect two additional members for the period of such dissolution and such members shall continue to perform their functions as a member of the committee till the elections of Gram Panchayat are completed.