BENI PRASAD RATHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioners are elected councilors of the Municipal Council, Sehore. They were elected President and Vice -President on 20.12:1994. The composition of Municipal Councils is provided under Section 19 of the Madhya Pradesh Municipalities Act, 1961. Apart from the elected councilors four persons in case of Municipal Councils having special knowledge or experience of the Municipal Administration are to be nominated by the State, residing within the Municipal area.

(2.) ONE Shri Maheshwari, Chief Municipal Officer, proceeded on leave on 23.1.1995 handing over charge to a Revenue Officer.

(3.) THE Municipal Council, Sehore, has elected members. The four members are nominated by the State under Section 19 (b) have not yet been nominated. Members of Parliament and Legislative Assembly become the members proforma / ex -officio and no notification is required to be published.