Section 423(3) in The M.P. Municipal Corporation Act, 1956
(3)The Administrator of the City shall be subject to the Control of the Government and such other person or persons as it may direct, and shall be subject also to all other restrictions, limitations and conditions imposed by this Act on the Corporation, and the [Mayor-in-Council] [Substituted by M.P. Act No 20 of 1998.] and the Appeal Committee.
