Section 13 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
13. Time limit for the disposal of the case. - [1- ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly ;k egkikSj ;k v/;{k ;k izHkkjh lnL; }kjk izR;sd izdj.k dk fujkdj.k izdj.k ds izkIr gksus dh frfFk ls nl fnu ds Hkhrj fd;k tkosxkA ;fn fdlh izdj.k dk bl vof/k esa fujkdj.k ugha fd;k tkrk gS rc mlds fuEufyf[kr ifj.kke gksaxs%& [[Substituted by Notification No. 42-F-7-1-03-XVIII-3, dated 12-9-2003. Prior to amendment Rule 13 (1) was as follows :-
'(1) Every case which is received to the Mayor-in-Council or President-in-Council, Mayor or President or Incharge Member, as the case may be, shall be disposed of within ten days. If it is not disposed of within this period, the Chief Executive Officer shall have power to submit directly to the Council by taking back the case from the Mayor or Mayor-in-Council or Member-in-charge in case of Municipal Corporation, and President or President-in-Council or Member-in-Charge in case of Municipal Council and Nagar Panchayat.']](d);fn izdj.k ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly ds {ks=kf/kdkj dk gS rc eq[; dk;Zikfydk vf/kdkjh }kjk ,sls izdj.k ij] ftl :i esa izLrko ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly ds le{k izLrqr fd;k x;k Fkk] mlh :i esa ;g eku fy;k tkosxk fd ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly }kjk ,slk izLrko vuqeksfnr dj fn;k x;k gS vkSj rn~uqlkj izdj.k ij vkxkeh dkjZokbZ dh tk,sxhA([k) ;fn izdj.k ;FkkfLFkfr egkikSj ;k v/;{k ;k izHkkjh lnL; ds {ks=kf/kdkj dk gS rc eq[; dk;Zikfydk vf/kdkjh }kjk ;FkkfLFkfr egkikSj ;k v/;{k ;k izHkkjh lnL; ls izdj.k okfil ysdj lh/ks vius izLrko ds lkFk ;fn izdj.k ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly ds {ks=kf/kdkj esa vkrk gS rc ;FkkfLFkfr es;j&bu&dkSafly ;k izslhMsUV&bu&dkSafly dks vkSj ;fn ;FkkfLFkfr fuxe ;k ifj"kn ds {ks=kf/kdkj esa vkrk gS rc ,slk izdj.k vius izLrko lfgr ;FkkfLFkfr fuxe ;k ifj"kn dh cSBd esa izLrqr djsxkA](2)If under sub-rule (1) the case is pending before the Council for a period of more than thirty days, the Chief Executive Officer shall propose to the President (Speaker) in case of Municipal Corporation, and to President in case of Municipal Council and Nagar Panchayat, for convening special meeting of the Council, and, if the aforesaid authorities as the case may be, do not permit to convene the special meeting of the Council, the Chief Executive Officer, under intimation to the State Government, shall have power to convene the meeting of the Council in which the orders shall be passed by the Council on such pending case.
