Section 15(1) 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
(1)The meeting of the Mayor-in-Council or the President-in-Council as the case may be, may be convened, as and when necessary :Provided that the meeting shall be held in such a way that any case be not kept pending for more than ten days.
