89. Appointment to State Municipal Service pending constitution thereof, etc.
(1)Pending the constitution of the State Municipal Service under sub-section (1) of Section 86 or when no member of such service is available for appointment as Chief Municipal Officer, Health Officer or Engineer, as the case may be, the State Government may depute an officer of Government or appoint any person qualified to be a member of such service to act as Chief Municipal Officer, Health Officer or Engineer, as the case may be.[(1-A) The State Government shall have all powers of control over the persons appointed under sub-section (1) and may transfer any person appointed thereunder from one Council to another] [Inserted by M.P. Act No. 32 of 1967.](2)The State Government may, on its own motion or if at a special meeting of the Council more than one-half of the [elected Councillors] [Substituted by M.P. Act No. 12 of 1995.] vote in favour of a resolution to that effect withdraw the service of the Chief Municipal Officer, Health Officer, or Engineer, as the case may be, who is an officer of the State Government and has been deputed to the Council under sub-section (1).
