Section 43(1) in The M.P. Municipalities Act, 1961
(1)The President and the elected Councillors of the Council shall, [x x x] at it first meeting as referred to in [sub-section (1) of Section 55] [Substituted by M.P. Act No. 20 of 1998.] elect a Vice-President from amongst the elected Councillors in the prescribed manner.
