Section 60(1) in The M.P. Municipal Corporation Act, 1956
(1)Any Municipal Officer or servant may be discharged :-(a)during a period of probation;(b)if appointed otherwise than under contract to hold a temporary appointment, on the expiration of the period of the appointment;(c)if engaged on contract, in accordance with the terms of the contract:(d)tin account of the abolition of the post held by him or on account of a reduction in the strength of a cadre of Municipal Officers and servants.
