Section 106 in Uttar Pradesh Municipal Corporation Act, 1959
106. Creation of posts.
(1)Subject to such conditions as may be prescribed a Corporation may from time to time create one or more of the following posts, as it may consider necessary, in connection with its affairs namely,(i)Deputy Municipal Commissioner;(ii)Assistant Municipal Commissioner;(iii)[ Mukhya Abhiyanta] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).];(iv)Nagar Swasthya Adhikari;(v)Mukhya Nagar Lekha Parikshak; and(vi)other posts of officers, staff and other servants necessary for the efficient discharge of its functions:Provided that where the State Government orders to the effect that the Corporation do create a post, it shall be obligatory for the Corporation to create such post:Provided further that a post created under the first proviso shall not be abolished without the sanction of the State Government.(2)The qualifications of persons to be appointed to posts created under sub section (1) shall be such as may be prescribed by the State Government.
