Section 37(2) in The M.P. Municipal Corporation Act, 1956
(2)[ The Mayor-in-Council shall consist of the Mayor and not less than 5 and not more than 10 members in every Corporation :Provided that all the members shall be nominated by the Mayor from amongst the elected Councillors of the Corporation and out of which at least one member from Scheduled Castes or Scheduled Tribes, one member from Other Backward Classes and one member from women category shall be nominated.]
