(1)Notwithstanding anything contained in this Act No., the State Government may by notification, constitute in the prescribed manner all or any of the following Municipal Services, namely : -(i)Punjab Service of Municipal Executive Officers ;(ii)Punjab Service of Municipal Engineers and Sectional Officers ;(iii)Punjab Service of Municipal Health Officers ;(iv)Punjab Service of Municipal Secretaries ;(v)Punjab Service of Municipal Accountants ; and(vi)such other Municipal Services as the State Government may decide.
