Section 1(2) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
(2)They shall come into force in the Municipal Corporations and Municipal Councils in the State with effect from the date of their publication in the "Madhya Pradesh Gazette":Provided that the State Government may by publication of notification in the Gazette in this regard make these rules applicable for the Nagar Panchayats in the State also.
