Section 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. Constitution of President-in-Council.
(1)In every Municipal Councils and in every Nagar Panchayats, the President-in-Council shall consist of President and seven members in case of Municipal Council and President and five members in case of Nagar Panchayat.(2)All the seven members in the Municipal Council and all the five members in Nagar Panchayat, as described in sub-rule (1), shall be taken by the President from the elected Councillors of the Council, in which at least one member from women category, at least one member from Other Backward Classes and at least one member from Scheduled Caste or Scheduled Tribe category, each in case of Municipal Council and Nagar Panchayat shall be necessary to include. [x x x] [Omitted by Notification No. 36-XVIII-2-99, dated 2-7-1999.] All these members may remain as members of the President-in-Council during the pleasure of the President.
