Section 37(8) in The M.P. Municipal Corporation Act, 1956
(8)In case the office of the Mayor is declared vacant under this Act, the Councillor nominated by the Government under sub-section (2) of Section 21 to perform the duties of the Mayor or a person who is elected for the office of the Mayor, as the case may be, either allow the existing members of the Mayor-in-Council to continue or appoint new members in place of them from amongst the elected Councillors.][38 to 44. [Omitted by M.P. Act 18 of 1997.]x x x]
