Section 9 in The M.P. Municipal Services (Scale of Pay and Allowances) Rules, 1967
9. Absorption of employees holding certain equated posts.
- The absorption of employees working at present on posts equated according to Rule 7 :-(i)with posts mentioned or specified in sub-section (4) of Section 94 of the Madhya Pradesh Municipalities Act, 1961; and(ii)with the posts of Chief Municipal Officer, Health Officer and Engineer mentioned in Section 87 (1) of the said Act, will be made against the posts mentioned in Schedule III as per orders of the State Government in the Local Government (Urban) Department passed in each individual case :Provided that if the State Government does not consider any employee lit to be absorbed on any post mentioned in clauses (i) and (ii) above his case will be referred to the District Selection Committee for absorption according to Rule 8 (iii).
