Section 6(2) in The M.P. Local Bodies Services Commission Act, 1950
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the remuneration and other conditions of service of the members of the Commission;(b)the matters in which it shall not be necessary to consult the Commission; and(c)the principles to be observed in dealing with the recommendations made by the Commission.
