Section 5(1) in The M.P. Municipal Service (Executive) Rules, 1973
(1)Recruitment to the service shall be made :-(a)by direct recruitment;(b)by promotion :Provided that the State Government may make temporary appointment for a total period not exceeding six months by direct recruitment to a permanent post in the service if it is necessary in the public interest that appointment should be made immediately and the recruitment on the result of the selection by the [Commission] [Substituted by Notification No. 35-XVIII I-88, dated 9-12-1988.] would take time.(c)The filling up of vacancies in all classes of Municipal Councils by direct recruitment and by promotion shall be as shown in the Second Schedule.
