(1)The State Government may, tor the purpose of providing officers to the Council under Section 87 or 88, constitute in the prescribed manner, the following Municipal Services for the State to be called-(a)State Municipal Service (Executive);(b)State Municipal Service (Health); and(c)State Municipal Service (Engineering).(2)[ The State Government may make rules in respect of recruitment, qualification, appointment, promotion, leave, scale of pay, all allowances by whatever name called, loans, pension, gratuity, annuity, compassionate fund, provident fund, dismissal, removal, conduct, departmental punishment, appeals and other service conditions of the members of the State Municipal Service.(3)The salary, allowances, gratuity, annuity, pension and other payments required to be made to the members of the State Municipal Service in accordance with the conditions of their service shall be a charge on the Municipal Fund :Provided that in the event of transfer of a member of the State Municipal Service from one Council to another, the Councils concerned shall be liable to contribute towards the aforesaid payments in such proportion as the State Government may, by rules, prescribe.(4)The State Government may transfer any member of the State Municipal Service from one Council to another Council.] [Substituted by M.P. Act No. 32 of 1967.](5)If, at a special meeting convened for the purpose, the Council passes a resolution by a majority of more than one-half of the [elected Councillors] [Substituted by M.P. Act No. 12 of 1995.] constituting the Council of the time being requiring the transfer of a member of the State Municipal Service, the State Government may transfer such member.
