Section 60(3) in The M.P. Municipal Corporation Act, 1956
(3)If a Municipal Officer or servant-(a)has been engaged on a written contract, he shall be entitled to notice, or salary in lieu of notice in accordance with the terms of that contract;(b)has not been engaged on a written contract, he shall be entitled to one month's notice of the termination of his services or one month's salary in lieu of notice.
