Section 2 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) for the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961), as the case of may be;(b)"Chief Executive Officer" in relation to Municipal Corporation means the Commissioner and in relation to Municipality/Nagar Panchayat, the Chief Municipal Officer.(c)"Councillor" means the Mayor and Councillors elected under the Madhya Pradesh Municipal Corporation Act, 1956 and the President and Councillors elected under the Madhya Pradesh Municipalities Act, 1961;(d)"Form" means the forms appended to these rules;(e)"Mayor" means the Mayor elected under clause (a) of sub-section (1) of Section 9 of the Municipal Corporation Act, 1956 (No. 23 of 1956);(f)"Municipality" means the Municipal Corporation constituted under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) of Municipal Council or Nagar Panchayat constituted under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(g)[ "President" means the President of the Municipal Council or Nagar Panchayat;] [Substituted by Notification No. 27-F-1-37-05-XVIII-3, dated 24-9-2005.](h)"Presiding Officer" means the person presiding over the meeting;(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.]
