Section 15 in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
15. Meeting of the Mayor-in-Council or President-in-Council.
(1)The meeting of the Mayor-in-Council or the President-in-Council as the case may be, may be convened, as and when necessary :Provided that the meeting shall be held in such a way that any case be not kept pending for more than ten days.(2)At every meeting, the Chief Executive Officer or any Officer nominated by him, shall necessarily be present, who may express his view as seems necessary, but shall not be entitled to vote.(3)The meeting shall be held in the Municipal building and the date and lime of the meeting shall be fixed by the Mayor or the President, as the case may be.(4)The notice of every meeting specifying the place, dale and lime shall be dispatched by the Secretary to every member at least three days before the date of the meeting :Provided that in the emergent circumstances, the meeting may be called on one-day's notice.(5)As soon as any case is received for consideration, it shall be entered in a register by the Secretary and all such cases shall be submitted in the meeting. If any case remains undisposed in the meeting, it shall normally be considered first in the next meeting.
