(1)The Municipal Council or Town Council, as the case may be, may, with the previous approval of the Government, create posts of different categories as may be necessary for exercising powers or performing functions of the Municipal Council or Town Council.(2)The Government may in consultation with municipalities, make rules for regulating the method of recruitment, qualifications required for recruitment, the conditions of service, discipline and control of employees, their duties and functions and their classification into different categories on the basis of their duties and responsibilities and scale of pay of such posts.Chapter - VIII Direction and Control
