Section 5(2) in The M.P. Municipal Service (Executive) Rules, 1973
(2)Subject to the provisions of these rules, the method or methods of recruitment to be adopted for the purpose of filling any particular vacancy or vacancies in the service, or such vacancies therein as may be required to be filled during any particular period of recruitment and the number of persons to be recruited by each method shall be determined on each occasion by the State Government.
