Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2)(A) in M.P. Food Security Rules, 2017

(A)For better execution of the Act, the Vigilance Committee shall be constituted by the State Government for a period of 5 years but tenure of nominated non government members of local bodies/Panchayats shall be till their election period.