Section 71(8) in The Punjab Municipal Corporation Act, 1976
(8)Notwithstanding anything contained in any other law for the time being in force in consultation with the Punjab Public Service Commission shall not be necessary in the case of appointment to any post referred to in this section but appointment to any such post in initial pay whereof exceeds the prescribed limit shall be made on the recommendation of a selection committee constituted by the Government in that behalf and where the appointing authority does not agree with the recommendation of the selection committee the matter shall be referred to the Government for decision.
