Section 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. Constitution of Mayor-in-Council.
(1)In every Municipal Corporation the Mayor-in-Council shall consist of Mayor and ten members.(2)All the ten members, as described in sub-rule (1) shall be taken by the Mayor from the elected Councillors of the Corporation in which at least two members from women category, at least two members from Other Backward Classes, and at least one member from Scheduled Caste or Scheduled Tribe category 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 Mayor-in-Council during the pleasure of the Mayor.
