Section 423(5) in The M.P. Municipal Corporation Act, 1956
(5)The person or persons appointed under clause [(b)] [Substituted by M.P. Act No. 16 of 1994.] of sub-section (1) may, if the State Government so directs, receive payment for his or their services from the Municipal Fund.] [Substituted by M.P. Act No. 16 of 1994.]
