Section 107(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)[Appointments to the post of Deputy Municipal Commissioner, Assistant Municipal Commissioner, [Mukhya Abhiyanta, Nagar Swasthya Adhikari, Mukhya Nagar Lekha Parikshak and to other posts as the Mayor may specify, shall be made by the Mayor] [Substituted by U.P. Act 21 of 1964.] after consultation with the State Public Service Commission in the manner prescribed and not otherwise]:Provided that the appointment of Nagar Swasthya Adhikari shall preferably be made out of officers of the Public Health Department of the State Government whom the State Government may be agreeable to send on deputation and in such case consultation with the Public Service Commission shall not be necessary.
