Section 100 in The M.P. Municipal Accounts Rules, 1971
100.
Whenever any change, permanent or temporary, is proposed in the establishment the Chief Municipal Officer shall submit to the Finance Committee or the Standing Committee, as the case may be, explaining the proposal and conditions which necessitated the change. The memorandum shall show-(i)the existing strength and the cost of the whole or section or sections, as the case may be, of the establishment affected;(ii)the strength cost of revision;(iii)the number and pay and other details of posts which it is proposed to add or modify;(iv)the ability of the Council to meet the additional expenditure from its normal income;(v)the Date or dates from which the proposed changes are to take effect.
