Section 446(2) in The M.P. Municipal Corporation Act, 1956
(2)The Standing Committee, and the Consultative Committees of Corporation and the Standing Committees, and Executive Committees of the Councils existing immediately before the commencement of the said Adhiniyam shall continue to function till the expiry of three months from the date of commencement of the said Adhiniyam and thereafter new committees shall be constituted for the remaining period of the Corporation or the Council, as the case may be, in accordance with the provision of the said Adhiniyam.] [Inserted by M.P. Act No. 18 of 1997.][General Amendment. - In the Madhya Pradesh Municipal Corporation Act, 1956 for the words "the Standing Committee" wherever they occur the words "the Mayor-in-Council" and in the Madhya Pradesh Municipalities Act, 1961 for the words "the Standing Committee" wherever they occur, the words "the President-in-Council" shall be substituted and in both the Acts for the words "Departmental Committee" wherever they occur the words "Advisory Committee" shall be substituted.Transitory Provisions. - (1) The Departmental Committees existing immediately before the commencement of the Madhya Pradesh Municipal Laws (Amendment) Act, 1998 shall be designated as the Advisory Committees of the department concerned and the member of such departmental committees including their Chairman shall be known as the members of the Advisory Committee of department concerned :Provided that if any member of an Advisory Committee is included in the Mayor-in-Council of a Municipal Corporation or President-in-Council of a Municipal Council or a Nagar Panchayat, as the ease may be, he shall cease to hold office of the member of the Advisory Committee.
