Section 75A in The M.P. Nagarpalika Nirvachan Niyam, 1994
75A. Commencement of the process in relation to recall of Mayor/President from his office.
- When a reference under sub-section (3) of Section 24 of the Madhya Pradesh Municipal Corporation Act, 1956 or under sub-section (3) of Section 47 of the Madhya Pradesh Municipalities Act 1961 as the case may be, is received, the State Election Commission shall forthwith initiate the election process in relation to recall the Mayor or the President as the case may be and shall complete it within six months.
