Section 94(4) in The M.P. Municipalities Act, 1961
(4)[ The appointment of Revenue Officer, Accounts Officer, Sanitary' Inspector [Sub-Engineer] [Substituted by M.P. Act No. 31 of 1973.], Revenue Inspector and Accountant shall be subject to confirmation by the State Government and no such post or the post of any other officer or servant as may be specified by the State Government in this behalf shall be created or abolished and no alteration in the emoluments thereof shall be made without the previous approval of the State Government, and every appointment to, and dismissal from such post, shall be subject to a like approval.]
