Section 443 in The M.P. Municipal Corporation Act, 1956
443. Industrial Township.
(1)For every industrial township notified under the proviso to sub-section (1) of Section 7, there shall be a Township Committee which shall be a body corporate by the name of Industrial Township committee and shall have perpetual succession and a common seal and shall have power to acquire hold and dispose of property and to enter into contract and shall by the said name sue and be sued.(2)The Township Committee shall consist of such number of members as may be prescribed.(3)Out of the total number of members determined under sub-section (2) one third members shall be elected from the wards of Industrial Township, one-third shall be nominated by the State Government and one third shall be nominated by the Industrial Establishments situated in the Industrial Township in the manner prescribed.(4)The State Government shall, by notification, in the Official Gazette, determine the number and extent of wards to be constituted within the area of each Industrial Township and only one member shall be elected from each ward.(5)The Superintendence, direction and control of the preparation of electoral rolls for, and conduct of election of members of the Committee shall be vested in the State Election Commission and the provisions of the Madhya Pradesh Nagar Palika Nirvachan Niyam, 1994 shall apply to such election mutatis mutandis.(6)The members of the Township Committee referred to in sub-section (3) shall, as soon as may be, elect two members from amongst themselves to be respectively President and Vice-President in the manner prescribed.(7)Every Township Committee shall have one Executive Officer to be appointed by the State Government on deputation.(8)Every Township Committee shall continue for five years from the date of the election of its President and Vice-President.(9)As soon as a seat of a member becomes vacant it shall be filled in the following manner :-(i)if a seat of an elected member becomes vacant, the Executive Officer of the Committee shall inform the State Election Committee forthwith for filling of the vacancy;(ii)if a seat of nominated member becomes vacant the Executive Officer shall inform the State Government or the Industrial Establishment, as the case may be :Provided that if the remaining period of the Committee is less than six months such vacancy shall not be filled in.(10)The functions and powers of Township Committees and the procedure for the conduct of their business shall be such as may be prescribed.(11)The source of income of every committee shall be mainly the contribution from the Industrial Establishments as may be prescribed by the State Government and such taxes and fees as provided in the Act may be imposed by, the Committee with the prior approval of the State Government. For every Township committee there shall be constituted a Township Committee Fund bearing the name of the Township anti there shall be placed in the credit thereof-(a)Contributions made by the Industrial Establishments;(b)Taxes and Ices imposed by the Township Committee.(c)All other sums received by or on behalf of the Township Committee.(12)The State Government may issue to the Township Committee, such general or special directions as to the policy, as it may think necessary and the committee shall be bound to follow and act upon such directions.(13)Subject to such limitations and conditions, as may be imposed by the State Government, all other provisions of the Act shall apply to the Committee.][444 to 445. [Omitted by M.P. Act No, 25 of 1967.]x x x]
