Section 57 in The M.P. Municipal Corporation Act, 1956
57. Grant of leave of absence to Commissioner.
(1)The Government may with the previous consent of the Corporation grant leave of absence to the Commissioner.(2)During any absence on leave of the Commissioner the Government shall appoint a person to act as the Commissioner.(3)Every person so appointed shall exercise the powers conferred and perform the duties imposed on the Commissioner by this Act or by any other enactment for the time being in force and shall be subject to the same liabilities, restrictions and conditions to which the Commissioner is liable and shall receive such monthly salary and allowances, as the Government may determine.
