Section 18 in The M.P. Municipal Corporation Act, 1956
18. [ Election of Speaker. [Substituted by M.P Act No. 18 of 1997.]
(1)The Mayor and the elected Councillors of the Corporation shall within fifteen days from the date of the notification of the election under Section 22, in the prescribed manner, elect a speaker from the elected Councillors.(2)The Speaker shall declare a panel of two elected Councillors every year to preside over the meetings of the Corporation during his absence in order of the name in the panel.(3)The meeting under sub-section (1) shall be called and presided over by the Collector.(4)The term of the Speaker shall be coterminous with the term of the corporation.]
