Section 67(4) in Haryana Municipal Corporation Act, 1994
(4)[ Creation of posts in a Corporation service shall be made by the Government and appointment of members thereto shall be made as may be prescribed after taking into consideration the requirements of the corporation and its financial capacity but no such member shall be deemed to have been appointed to any civil service or post under the State.] [Substituted vide Haryana Act No. 18 of 1999.]
