95. [ State Government to make rules. [Substituted by M.P. Act No. 32 of 1967.]
- The State Government may make rules in respect of qualification, recruitment, appointment, leave, scale of pay, all allowances by whatever name called, loans, pension, gratuity, compassionate fund, provident fund, annuity, dismissal, removal, conduct and other departmental punishment and appeal and service conditions for Municipal employees other than a member of the State Municipal Service.]
