(1)Every Council having an annual income of five lakhs of rupees or more shall, subject to rules framed under Section 95, appoint a Revenue Officer and an Accounts Officer and may appoint such other officers and servants as may be necessary' and proper for the efficient discharge of its duties.(2)[ Every Council not falling under sub-section (1) shall, subject to rules framed under Section 95, appoints a Sanitary Inspector, a Sub-Engineer, a Revenue Inspector and an Accountant and may appoint such other officers and servants as may be necessary and proper for the efficient discharge of its duties :Provided that such Council may appoint a pail time Health Officer or an Engineer on such terms and conditions as the State Government may approve in this behalf.] [Substituted by M.P. Act No. 15 of 1979.](3)The State Government may-(i)in case of any Council, relax the provisions of sub-section (1) or sub-section (2) as the case may be, subject to such conditions as it may think fit to impose; or(ii)grant permission to any Council to appoint whether temporarily or otherwise one person to discharge the duties of any two or all such officers.(4)[ The appointment of Revenue Officer, Accounts Officer, Sanitary' Inspector [Sub-Engineer] [Substituted by M.P. Act No. 31 of 1973.], Revenue Inspector and Accountant shall be subject to confirmation by the State Government and no such post or the post of any other officer or servant as may be specified by the State Government in this behalf shall be created or abolished and no alteration in the emoluments thereof shall be made without the previous approval of the State Government, and every appointment to, and dismissal from such post, shall be subject to a like approval.](5)No order of suspension for a period exceeding one month shall be passed against any officer mentioned in or specified under sub-section (1) and no resignation tendered by any such officer shall be accepted without previous approval of the State Government.(6)Unless the State Government otherwise directs the power of appointing Municipal Officers and servants other than those mentioned in or specified under sub-section (4) shall vest in the President-in-Council.(7)[ The State Government may transfer any officer or servant of a Council mentioned in sub-sections (1) and (2) and in receipt of total emoluments exceeding one hundred rupees to any other Council.] [Substituted by M.P. Act No. 32 of 1967.](8)The State Government may prescribe the classes or grades of officers and servants who shall have the right to appeal from any decision of the Chief Municipal Officer, the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], the prescribed authority or any other authority empowered in his behalf, inflicting any departmental punishment other than censure.(9)The authority hearing an appeal made under sub-section (8) shall have power to set-aside or reduce the punishment against which the appeal is preferred.
