Section 2(i) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
(i)[ "Secretary" means in case of Municipal Corporation, the Officer appointed as Secretary by the Commissioner or the Chief Municipal Officer in the case of Municipal Council and Nagar Panchavat.] [Substituted by Notification No. 27-F-1-37-05-XVIII-3, dated 24-9-2005.]
