Section 2(3) 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
(3)In case of Nagar Panchayat-(i)Housing, Environment. Public Works and Water Works Department;(ii)Food, Civil Supplies, Health and Medical Department;(iii)Revenue and Market Department;(iv)Education, Women and Child Welfare Department;(v)Rehabilitation, Employment, Law and General Administration Department.Explanation. - The sub-office or sections which shall remain within the departments, described in this clause and what functions shall be performed therein shall be determined by the Council with the approval of State Government.(h)"President" means the President of the Municipal Council or Nagar Panchayat;(i)"Authority" means the authority described in Rule 3;(j)"Council" means the Corporation in case of Municipal Corporation and Council in case of Municipal Council or Nagar Panchayat;(k)"Secretary" means the officer posted as Secretary by the Chief Executive Officer;(l)The words used in these rules but not defined shall carry the same meaning which have been assigned to them in the Act.
