Section 4 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
4. Methods of recruitment.
- [(1 )] [Renumbered by Notification No. F-4-59-2003-XVIII-1, dated 30-9-2003.] The posts included in the service shall be tilled by direct recruitment, promotion or deputation subject to the restrictions contained in columns 3, 4 and 5 of Schedule I :Provided that in special circumstances, on the proposal of the appointing authority, the State Government may, by order, amend the entries of Schedule I, in the case of any Corporation.(2)[ Notwithstanding anything contained in these rules there shall be one post of Private Secretary to the Mayor in every Municipal Corporation on which the appointment shall be made by the Appointing Authority with the consent of the Mayor on contract or on deputation or by transfer, as may be deemed fit by the Mayor. In case of appointment on contract, the educational qualification of the Private Secretary to Mayor shall be equivalent to Company Secretary, Chartered Accountant or expert management. Other conditions of the contract shall be determined by the Corporation with prior sanction of the Government.] [Inserted by Notification No. F-4-59-2003-XVIII-1, dated 30-9-2003.]
