Section 3(1) in The M.P. Local Bodies Services Commission Act, 1950
(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.
