Section 5(4) 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
(4)The financial powers vested in the Mayor-in-Council and the President-in-Council under sub-rule (1) or any of the powers vested in Rule 9 or 10 may be exercised by the Mayor or President or the member-in-charge as the case may be, subject to the control of Mayor-in-Council or the President-in-Council, as the case may be, and subject to such conditions and limitations as may be determined by the Mayor-in-Council or the President-in-Council, as the case may be.
