Section 49(1) in The M.P. Municipal Service (Executive) Rules, 1973
(1)Except as provided in the Act and these rules :-(a)The Fundamental Rules applicable to the Government servants of Madhya Pradesh shall be applicable to the members of the service in respect of regulation of pay and joining time.(b)The Fundamental Rules regarding leave applicable to the Government servants of Madhya Pradesh shall be applicable to every member of service subject to the following modification, namely :-The appointing authority may delegate powers of sanction of leave to any of its subordinates.(c)The pay and other emoluments, including travelling and other allowances of the members of the service shall be a charge on the Municipal Fund in the Municipality in which he may happen to be an employee from time to time.
