Section 3 in The M.P. Local Bodies Services Commission Act, 1950
3. Constitution of the Local Bodies Services Commission.
(1)The State Government may, by notification, establish a Local Bodies Services Commission (hereinafter called the Commission) consisting of three members at least one of whom shall be a person who has held the post of a [Collector] [Substituted by M.P. A.O. 1956] or any other post of a similar or higher rank for less than two years. One of the three members to be specified by the State Government shall be the Chairman of the Commission.(2)The Government may, at any time, cancel the appointment of any member of the Commission and appoint another member in his place.(3)All appointments to the Commission shall be notified in the Gazette.(4)The remuneration and other conditions of service of the members of the Commission shall be such as may be determined by rules made by the State Government.(5)Subject to the provisions of this Act the members of the Commission shall hold office for five years.(6)If any member is by reason of absence or for any other reason unable to perform the duties of his office, the State Government may appoint any person to such office for such period as it may think fit.
