Section 12 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
12. Execution of Resolution, Order.
(1)It shall be necessary for the President (Speaker) in case of the Municipal Corporation, and in case of the Municipal Council and Nagar Panchayat its President, to send the copy of resolution to the Chief Executive Officer within seven days from the date of adoption of such resolution by the Council.(2)The powers regarding the execution of any resolution or order shall be vested in the Chief Executive Officer.(3)If in the opinion of the Chief Executive Officer, any resolution, order is against the law or against the public interest or against the interest of the Municipality, the same shall be sent to the authority concerned for re-consideration indicating the reasons due to which such resolution, order is against the law or against the public interest or against the interest of the Municipality.(4)It on the receipt of the case under sub-rule (3) the authority concerned, even alter reconsideration, keeps his earlier resolution or order as it is, such case shall be submitted to the Council by the Chief Executive Officer.(5)If under sub-rule (4), the Council takes decision on the case to keep the resolution or order as it is, such case shall be sent by the Chief Executive Officer to the State Government in case of Municipal Corporation, and to Director, Urban Administration and Development in case of Municipal Council and Nagar Panchayat. The order of the State Government or the Director. Urban Administration and Development, as the case may be, shall be final and accordingly, the Chief Executive Officer shall take action in the case.(6)[ It shall be necessary for the Chief Executive Officer to take action as required by sub-rules (3), (4) and (5) within seven days from the date of receipt of resolution.] [Inserted by Notification No. 9-XVIII-3-2000, dated 11-5-2000.]
