Section 19(1) in The M.P. Municipalities Act, 1961
(1)A Municipal Council or a Nagar Panchayat, shall consist of-(a)President, that is Chairperson, elected by direct election from the Municipal area;(b)Councillors elected by direct election from the wards;(c)Not more than four persons in the case of Municipal Councils and not more than two persons in the case of Nagar Panchayats having special knowledge or experience in Municipal Administration nominated by the State Government :Provided that only a person residing within the Municipal area and being otherwise not ineligible for election as a Councillor may be nominated.(d)Members of the House of the people and the Members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the municipal area;(e)Members of the Council of State registered as electors within the municipal area :[Provided that a member of the House of the People and a member of the State Legislative Assembly as mentioned in clause (d) or a member of Council of State, as mentioned in clause (e) may nominate his representative, who possesses such qualification as may be prescribed in this behalf to attend the meeting of the Council.]
