Section 76B(1) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)With effect from such date as the State Government may, by notification, appoint in this behalf, there shall be constituted the Development Authorities Service for the purpose of providing officers and servants to all Development Authorities in the State. The Development Authorities Service shall consist of,-(a)cadre of Development Administrative Officers;(b)cadre of Development Engineers;(c)cadre of Development Planning Officers;(d)[ such other cadres to be determined by the functions entrusted to the officers included in the cadre for carrying out the purposes of this Act, as the State Government may by notification specify. Each cadre shall consist of- [Substituted by M.P. Act No. 11 of 1991 (w.e.f. T6-7-1991).](i)the State cadre;(ii)the local cadre.Each State cadre and each local cadre shall have such grades and such number of posts with such designations as the State Government may, from time to time, by notification, specify. Appointments to posts in the grades included in the State cadre shall be made by the State Government and the posts in the grades included in the local cadre shall be made by the Development Authority concerned].
