Section 58(1) in The M.P. Municipal Corporation Act, 1956
(1)Subject to the rules made by the State Government in respect of the Set-up. Strength, Recruitment, Appointment, Pay-scales, Allowances and other conditions of service of officers and servants of the Corporation, the Corporation shall appoint such officers and servants as may be necessary for the efficient performance of the functions of the Corporation :Provided that :(i)the power of appointing any person on a municipal post which carries a maximum scale of pay as the State Government may, from time to time, by an order in writing specify, shall vest in the [Mayor-in-Council] or the Commissioner.(ii)any appointment made within his power by the Commissioner shall be reported for information to the [Mayor-in-Council] [Substituted by M.P, Act No. 20 of 1998.];(iii)every appointment to be made by the [Mayor-in-Council] [Substituted by M.P, Act No. 20 of 1998.] shall be subject to the prior confirmation for the State Government. The decision of the State Government in this behalf shall be final.
