Section 48A(6) in The M.P. Municipal Corporation Act, 1956
(6)The Wards Committee shall, at its first [meeting in the prescribed manner] [Substituted by M.P. Act No. 29 of 2003, for the word 'Meeting'.] elected one of the elected Councillors to be its Chairman who shall hold office until the duration of the Municipal Corporation :[Provided that where the Speaker is a Member of any Wards Committee, the Speaker shall be the ex-officio Chairman of such Wards Committee.] [Substituted by M.P. Act No. 18 of 1997.]
