Section 3 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
3. Scale of pay, classification etc.
- The posts included in the service shall be such as specified in Schedule I.(2)The classification of the posts included in the service, its number and the scales of pay attached thereto shall be determined by the appointing authority subject to the orders issued by the State Government from time to time :Provided that the assessment of the number of posts shall be made in consultation with the Municipal Corporation.
