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State of Madhya Pradesh - Section

Section 99 in The M.P. Municipal Accounts Rules, 1971

99.

(1)The whole establishment of the Municipal Council shall be recorded in a scale register in Form 65 in which every appointment shall be entered under the initials of the Chief Municipal Officer, a separate page being allotted to the establishment chargeable to each item of the budget. When any change is made, the revised scale shall be noted in the columns provided for the purpose.
(2)Temporary establishment shall be recorded separately at the end of the space allotted for the permanent establishment and shall not be mixed up with it. The period for which the temporary establishment is sanctioned shall be distinctly specified in the scale register.