(1)The State Government may constitute a Municipal Establishment Audit Commission to review the establishment of the municipalities in the State once in ten years.(2)The Commission shall consist of -(a)a Chairperson who is or has been a member of the Indian Administrative Service of rank not below that of a Secretary to the State Government or an expert in personnel management having experience of not less than fifteen years,(b)one Engineer of the rank of Chief Engineer of the State Government, either working or retired,(c)one Chartered Accountant of fifteen years' standing or a person having not less than fifteen years of experience in financial management,(d)one Officer not below the rank of a Deputy Municipal Municipal Commissioner or equivalent having not less than fifteen years of experience in municipal administration, and(e)one other person having not less than fifteen years of experience in public administration.(3)The Commission may carry out necessary studies for fixing norms and standards of manpower for different tasks performed at various levels of the municipalities.(4)The State Government may, by rules, provide for the salaries, allowances and conditions of service of the Chairperson and other members of the Municipal Establishment Audit Commission.Municipal Services Cadres
