Section 11 in The Madurai City Municipal Corporation Act, 1971
11. Commissioner, Deputy Commissioner and personal assistant to the Commissioner.
(1)There shall be a Commissioner, a Deputy Commissioner and a personal assistant to the Commissioner.(2)The Commissioner, the Deputy Commissioner and the personal assistant to the Commissioner shall be appointed by the Government.(3)The Commissioner, the Deputy Commissioner and the personal assistant to the Commissioner shall be whole-time officers of the Corporation and shall not undertake any work unconnected with their offices without the sanction of the council and the Government.(4)The Government may recover from the corporation the whole of the salary and allowances paid to the Commissioner, the Deputy Commissioner and the personal assistant to the Commissioner appointed under sub-section (2) and such contribution towards their leave allowances, pension and provident fund as the Government may, by general or special order, determine.(5)Subject to the provisions of section 12, the Government shall have power to regulate the methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the Commissioner, the Deputy Commissioner and the personal assistant to the Commissioner appointed under subsection (2).The Several Authorities the Commissioner
