Section 11(2) 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
(2)On the receipt of the case under sub-rule (1) the Mayor or the President, as the case may be, if the case comes within his jurisdiction, shall take decision on it, otherwise it shall be submitted alongwith his comments, if any, in the meeting of the Mayor-in-Council or the President-in-Council, as the case may be, and if the case is such which is beyond the jurisdiction of the Mayor-in-Council or the President-in-Council, as the case may be, it shall be submitted in the meeting of the Council alongwith the opinion of the Mayor-in-Council or the President-in-Council, as the case may be.
