Section 2 in The M.P. Municipalities (Reservation of Office of Mayor and President) Rules, 1999
2. Definitions.
- In this rules, unless the context otherwise requires :-(a)"Office" means the office of the Mayor of Municipal Corporation and President of the Municipal Council and Nagar Panchayat;(b)"Mayor" means the Mayor of the Municipal Corporation;(c)"Municipality" means any Municipal Corporation constituted under Section 7 of the Madhya Pradesh Municipal Corporation Act, 1956 or any Municipal Council or Nagar Panchayat constituted under Section 5 of the Madhya Pradesh Municipalities Act, 1961, as the case may be;(d)"Population" means the population as ascertained in the last preceding census of which the relevant figures have been published;(e)"Prescribed Authority" means such offices as the State Government may, by order, prescribe;(f)"President" means the President of the Municipal Council and Nagar Panchayat;(g)Words and expressions used but not defined in these Rules shall have the same meaning as assigned to them in the Act.
