Section 39(1) in The M.P. Municipal Service (Executive) Rules, 1973
(1)A member of the service shall be entitled to appeal against an order imposing on him any of the penalties specified in clauses (i) to (iii) of Rule 31 other than any order of censure within thirty days from the date of receipt of such order to the State Government when such an order is passed by the [Director or Divisional Commissioner] [Substituted by Notification No. F-4-74-05-XVIII-1, dated 28-4-2005, for the word 'Director;.].
