Section 48 in The M.P. Municipal Service (Executive) Rules, 1973
48. Personal files.
(1)Personal files of every member of the service shall be maintained in the State Government Secretariat as well as in the office of the Council concerned.(2)The personal files to be maintained in the State Government Secretariat shall contain original orders of appointment, promotion, punishment, suspension and record of official life of a member of the service which may throw light on his working character, conduct, etc., while personal files to be maintained in the office of the Council concerned shall contain copies of the documents referred to in this rule.
