Section 12(6) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(6)[ It shall be necessary for the Chief Executive Officer to take action as required by sub-rules (3), (4) and (5) within seven days from the date of receipt of resolution.] [Inserted by Notification No. 9-XVIII-3-2000, dated 11-5-2000.]
