Section 11(1) 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
(1)Every such case which is beyond the jurisdiction of the Chief Executive Officer shall be submitted to the Member-in-charge of the department concerned. If the case comes within the jurisdiction of the Member-in-charge, the decision shall be taken by the Member-in-charge, otherwise it shall be submitted alongwith his comments, if any, to the Mayor or the President as the case may be.
