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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(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 Financial Powers shall be vested in the various authorities as under-
(i)[ In case of the Municipal Corporation :-] [Substituted by Notification No. 24-F-1-65-05-XVIII-3, dated 14-7-2005.]
S.No. Authority Population
Three lacs or more Less than three lacs
(1) (2) (3) (4)
1 Municipal Commissioner Upto rupees ten lac. Upto rupees two lacs.
2 Mayor Exceeding rupees ten lacs but not exceeding rupees twentyfive lacs. Exceeding rupees two lacs but not exceeding rupees ten lacs.
3 Mayor-in- Council Exceeding rupees twenty five lacs but not exceeding rupeesone crore. Exceeding rupees ten lacs but not exceeding rupees twentyfive lacs.
4 Corporation Exceeding rupees one crore. Exceeding rupees twenty five lacs.]
Provided that in case of externally aided projects or deposit works, the State Government may, by order authorise the Commissioner or the Mayor-in-Council to exercise such enhanced financial powers, as it may deem fit :][Provided further that the Mayor-in-Council shall have lull financial powers in the cases of projects relating to the Centrally Sponsored Jawaharlal Nehru National Urban Revewal Mission.] [Inserted by Notification No. 18-F-1-65-05-XVIII-3, dated 4-10-2006.]
(ii)[ In case of Municipal Council and Nagar Panchayat-] [Substituted by Notification No. 15-F-1-07-07-XVIII-3, dated 20-6-2007.]
S.No. Authority Municipal Council Nagar Panchayat
(1) (2) (3) (4)
1 Chief Municipal Officer Upto rupees fifty thousand. Upto rupees twenty thousand-.
2 President-in-Council Upto rupees five lacs. Upto rupees two lacs.
3 Council Upto rupees one crore. Upto rupees twenty five lacs.]