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] [Entire Act]

State of Madhya Pradesh - Section

Section 22 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

22. Proceedings of the Standing Committees.

(1)Minutes of each meeting of Standing Committee shall be drawn up in Hindi written in devnagari script and recorded in a book to be kept for the purpose and shall be signed by the Presiding Authority of the meeting and the Secretary of the Standing Committee.
(2)The abstract of the decision taken and the minutes of the meeting of the Standing Committee shall be placed in the next meeting of the Gram Sabha.