Section 10 in The M.P. Municipalities (Reservation of Office of Mayor and President) Rules, 1999
10. Repeal.
- The Madhya Pradesh Municipality (Reservation of Offices of Chairperson), Rules, 1994 which was applicable to the reservation of offices of Mayor of Municipal Corporations and President of Municipal Councils and Nagar Panchayats before the commencement of these rules shall be repealed;Provided that subject to the provisions of Rule 8, in respect of any order issued for any action taken under the provisions of the repealed rules, it shall be deemed to have been issued or taken under the corresponding provisions of these rules.
