16. Exercise of powers of Council pending its constitution.
(1)When an area is declared to be a Municipality for the first time under this Act, the State Government, shall, by notification, constitute a Committee consisting of a President, [a Vice-President] [Substituted by M.P. Act No. 12 of 1995.] and such number of members as it may deem fit and such a Committee shall be deemed to be a Council for the purposes of this Act :Provided that no person shall be appointed as President or Vice-President or member of such a Committee who is ineligible to hold such office in the Council under this Act.(2)[ A Committee constituted under sub-section (1) shall continue to function until a Council is constituted under this Act or until the expiration of six months from the date of its constitution which is earlier.] [Substituted by M.P. Act No. 17 of 1994.](3)The State Government may, by notification, at any time remove the President, Vice-President or a member of the Committee and appoint any other person eligible to be so appointed in his place.(4)Notwithstanding anything contained in sub-section (1), the provisions of Sections 41, 47 and 4K shall not apply to the Committee.
