Section 132 in Greater Hyderabad Municipal Corporation Act, 1955
132. Power of Government to appoint other officers.
(1)The Government may, in addition to the officers and servants specified in Schedule C appoint for the purposes of this Act and of any law for the time being in force regulating the duties and powers of other local authorities, duly qualified person or persons to be Superintending Engineer, Chief Town Planner, Divisional Engineers, Assistant Engineers, Assistant Town Planning Officers, Architects, Inspecting Officers or other Officers for the whole or any part of the State and may sanction such establishment for the said officers as may be deemed necessary.(2)The officers and establishment appointed under sub-section (1) shall belong to the Local Government Service and their expenses shall be defrayed from the Local Government Service Fund constituted under section 131.(3)The powers and duties of the officers mentioned in sub-section (1) shall be such as may from time to time be determined [by the Commissioner] [Substituted by Act No.3 of 1994.].
