Section 6 in The M.P. Local Bodies Services Commission Act, 1950
6. Power to make rules.
(1)The State Government may make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the remuneration and other conditions of service of the members of the Commission;(b)the matters in which it shall not be necessary to consult the Commission; and(c)the principles to be observed in dealing with the recommendations made by the Commission.
