Section 4(1) in Chhattisgarh Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, 2007
(1)The posts included in the service shall be filled by direct recruitment, promotion or deputation subject to the restrictions contained in columns (3), (4) and (5) of Schedule I:Provided that in special circumstances, on the proposal of the appointing authority, the State Government may, by order, amend the entries of Schedule I in the case of any Corporation.
