Section 13(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)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.
