(1)Such number of employees including clerks lower in rank to the posts under the Municipal Services constituted under section 108 as may be considered necessary may be appointed in a Municipality :Provided that such posts are mentioned in the Establishment Schedule and are sanctioned along with the budget.(2)The Government may, make rules for regulating the method of recruitment, the qualifications required for recruitment, the conditions of service including conduct, discipline and control of the employees referred to in sub-section (1), their duties and functions and their classification into different categories, on the basis of the duties and responsibilities and the scales of pay of such posts.(3)The Government may transfer any employee referred to in sub-section (1), from one post in one Municipality to an equivalent post in another Municipality in the same region :Provided that no such transfer shall be made without the consent of the Municipalities concerned :Provided further that the conditions of service of such employees, in so far as they relate to remuneration, gratuity and provident fund, shall not be varied to his disadvantage.(4)An employee, referred to in sub-section (1), of a Municipality, may be absorbed in another Municipality on a similar and identical post on his request subject to the availability of the post :Provided that on his absorption, the employee shall not be entitled to the benefit of the service rendered by him in the previous Municipality.Punishment
