Section 4 in The M.P. Local Bodies Services Commission Act, 1950
4. Consultation with the Commission.
(1)Notwithstanding anything contained in any Act under which a local body is constituted, the State Government may, by notification, require that, from the date specified in such notification, all local bodies or any specified class of local bodies in the [State] [Substituted by M.P. Act No. 40 of 1961.] shall consult the Commission :(a)on all matters relating to the recruitment of such officers and servants other than the menial staff as may be specified in such notification;(b)on all matters relating to the promotions and transfers of the officers and servants so specified;(c)on all matters relating to the grant of extraordinary pension or gratuity to the officers and servants so specified;(d)on all disciplinary matters affecting the officers and servants so specified; and(e)on such other matter or matters affecting the officers and servants so specified or any of them as the State Government may direct :Provided that the State Government may, by rules, specify the matters in which either generally, or in any particular class of cases or in any particular circumstances, it shall not be necessary to consult the Commission.(2)From the date specified in the notification published under subsection (1), no such local body shall decide any matter in which consultation with the Commission is necessary by or under the said sub-section until the Commission's report thereon has been received and considered.
