Section 37 in The M.P. Municipal Corporation Act, 1956
37. [ Constitution of Mayor-in-Council. [Substituted by M.P. Act No. 20 of 1998.]
(1)There shall be a Mayor-in-Council for every Corporation which shall be constituted by the Mayor from amongst the elected Councillors within seven days from the date of election of Speaker under Section 18.(2)[ The Mayor-in-Council shall consist of the Mayor and not less than 5 and not more than 10 members in every Corporation :Provided that all the members shall be nominated by the Mayor from amongst the elected Councillors of the Corporation and out of which at least one member from Scheduled Castes or Scheduled Tribes, one member from Other Backward Classes and one member from women category shall be nominated.](3)The members of the Mayor-in-Council shall hold office during the pleasure of the Mayor.(4)Each corporation shall have such departments as may be prescribed and member of the Mayor-in-Council may be made incharge of such department as may deem fit by the Mayor.(5)The Mayor shall be the ex-officio Chairman of the Mayor-in-Council and shall preside over the meetings of the Mayor-in-Council, if present. In the absence of the Mayor, the members present in the meeting shall choose one of them to preside over the meetings.(6)Notwithstanding anything contained in this Act, the Mayor-in-Council, Mayor and the members shall exercise such powers and perform such functions as may be prescribed.(7)The functions and the conduct of business of the Mayor-in-Council shall be such as may be prescribed.(8)In case the office of the Mayor is declared vacant under this Act, the Councillor nominated by the Government under sub-section (2) of Section 21 to perform the duties of the Mayor or a person who is elected for the office of the Mayor, as the case may be, either allow the existing members of the Mayor-in-Council to continue or appoint new members in place of them from amongst the elected Councillors.][38 to 44. [Omitted by M.P. Act 18 of 1997.]x x x]
