Section 2(g) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(g)"Principal Officer" means,-(i)in the case of a Municipal Corporation, the Municipal Commissioner;(ii)in the case of a Municipal Council or a Notified Area Committee, the President;(iii)in the case of a Town Improvement Trust, the Chairman;(iv)in the case of a Gram Panchayat, the Sarpanch;(v)in the case of Janpad Panchayat, the President;(vi)in the case of a Zila Panchayat, the Chairman;(vii)in the case of an Agricultural Produce Market Committee, the Chairman; and(viii)in the case of any other local authority such office-bearer or officers thereof as the State Government may, by notification, specify in this behalf;
