Section 328(4) in The M.P. Municipalities Act, 1961
(4)[ Any person or persons appointed by the State Government to exercise and perform the powers and duties of a Council during the period of its dissolution [x x x] [Renumbered as sub-section (4) by M.P. Act No. 17 of 1994.] may receive payment, if the State Government so directs, for his or their services from the Municipal Fund.]
