Section 33 in The M.P. Municipal Corporation Act, 1956
33. [ Chairman of meeting. [Substituted by M.P. Act No. 18 of 1997.]
(1)At the meeting of the Corporation, except the meeting referred to in Sections 18 and 23-A, the Speaker, if present shall preside.(2)If the Speaker is absent from the meeting of the Corporation, one of the Councillors, in order of the names as exist in the Panel referred to in sub-section (2) of Section [23], shall preside.(3)If the Councillors as aforesaid are also absent, the elected Councillors shall choose one of them to preside.(4)In the case of equality of votes, the person presiding at the meeting shall have a casting vote].
