Section 53 in The Maharashtra Municipal Corporations Act, 1949
53. Power of appointment in whom to vest. - (1) The power of appointing, municipal officers, whether temporary or permanent, [to the posts equivalent to or higher in rank than the post of the Assistant Municipal Commissioner] shall vest in the Corporation:
Provided that, temporary, appointments for loan works [to the posts equivalent to or higher in rank than the post of the Assistant Municipal Commissioner] may be made for a period of not more than six months by the Commissioner with the previous sanction of the Standing Committee on condition that every such appointment shall forthwith be reported by the Commissioner to the Corporation and no such appointment shall be renewed on the expiry of the said period of six months without the previous sanction of the Corporation.(2)Save as otherwise provided in sub-section (1), the power of appointing Municipal Officers and servants, whether temporary or permanent, under the immediate control of the Municipal Chief Auditor and the Municipal Secretary shall vest in the Municipal Chief Auditor or the Municipal Secretary, as the case may be, subject, in either case, to the approval of the Standing Committee unless the said Committee in any particular case or class of cases dispenses with this requirement.(3)Save as otherwise provided in this Act, the power of appointing Municipal officers and servants whether permanent or temporary vests in the Commissioner:Provided that, such power in respect of permanent appointments shall be subject to the statement for the time being in force prepared and sanctioned under section 51:Provided further that, no temporary appointment shall be made by the Commissioner for any period exceeding six months and so such appointment [carrying a salary equivalent to or higher in rank than the post of Clerk] shall be renewed by the Commissioner on the expiry of the said period of six months without the previous sanction of the Standing Committee.
