Section 403(4) in The M.P. Municipal Corporation Act, 1956
(4)[ The Appeal Committee shall consist of the Mayor and four elected Councillors elected by the Corporation in accordance with the system of proportional representation by means of a single transferable vote, in the meeting called under sub-section (1) of Section 18. The Mayor shall be ex-officio Chairman of the Appeal Committee.(4-A) The term of Appeal Committee shall be coterminous with the term of the Corporation.(4-B) In the event of any vacancy occurring in the Appeal Committee, it shall be reported to the authority prescribed under sub-section (1) of Section 18 and the vacancy shall be filled in, in accordance with the provisions of sub-section (4).] [Substituted by M.P. Act No. 18 of 1997.]
