(1)Notwithstanding anything contained in this Act, the Government may, by notification, constitute in such manner, as may be prescribed, all or any one of the following Municipal Services for the Municipalities; namely :-(a)the Punjab Municipal Service of Assistant Commissioners and Deputy Directors;(b)the Punjab Municipal Service of Executive Officers;(c)the Punjab Municipal Accounts Service;(d)the Punjab Municipal Service of Engineers;(e)the Punjab Municipal Service of Town Planners;(f)the Punjab Municipal Service of Architects;(g)the Punjab Municipal Service of Draughtsmen;(h)the Punjab Municipal Health Service;(i)the Punjab Municipal Sanitary Service;(j)the Punjab Municipal Fire Service;(k)the Punjab Municipal Ministerial Service;(l)the Punjab Municipal Legal Service; and(m)such other Municipal Services, as the Government may decide.
