Section 45(2) in The M.P. Municipal Service (Executive) Rules, 1973
(2)The Service Book shall be supplied at his own cost to every member of the service on his first appointment. It shall be kept in the custody of the Accountant or Accounts Officer, as the case may be, if the Council in which he is serving and transferred with him from one Council to another on his transfer. The President shall see that all entries in the Service Book are duly made and attested. There shall be no erasure or over writing, all corrections being neatly made and properly attested.
