Section 13(2) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
(2)Notwithstanding anything contained in sub-rule (1), the following rules as amended from time to time applicable to the Government servants shall be applicable to the employees of the Corporation, namely :-(a)Madhya Pradesh Fundamental Rules Volume I and II.(b)Madhya Pradesh Travelling Allowance Rules.(c)Madhya Pradesh Civil Services (Leave) Rules, 1977.(d)Madhva Pradesh Civil Services (Conduct) Rules, 1965.(e)Madhva Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966.
