Section 56(2) in The M.P. Municipalities Act, 1961
(2)The date of every meeting, except the meeting referred to in [Section 43, 43-A, 47, 55 or 71] [Substituted by M.P. Act No. 18 of 1997.], shall be fixed by the President, or in the event of his being incapable of acting, by the Vice-President, and in the like event in his case, by the Chief Municipal Officer.
