(7)[ Recruitment of members of the Municipal Services referred to in sub-section (1) shall be made by the State Government or by any authority empowered by the State Government in this behalf and nothing contained in the Punjab Public Service Commission (Additional Functions) Act, 1955, shall be deemed to apply to or require consultation with the Punjab Public Service Commission in respect of such requirement.] [Sub-section 7 substituted by Punjab Act No. 29 of 1975.]]
