Section 5 in The M.P. Local Bodies Services Commission Act, 1950
5. Contribution by local bodies.
(1)Every local body shall pay to the State Government such annual contribution towards the expenses of the Commission as the State Government may, having regard to the financial state of the local body concerned and the services likely to be rendered by the Commission to such local body, fix.(2)If a local body makes default in the payment of the amount of the contribution so fixed, the State Government may, notwithstanding anything to the contrary in any Act under which a local body is constituted, make an order directing the person having the custody of the balance of the fund of such local body to make such payment either in whole or in such part as is possible from such balance.
