Section 110 in Greater Hyderabad Municipal Corporation Act, 1955
110. Appointment and remuneration of Acting Commissioner or Acting [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner].
- During the absence on leave or other temporary vacancies in the Office of the Commissioner or [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted including marginal heading by Act No.25 of 2007.] the Government may appoint a person to act as a Commissioner or [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted by Act No.25 of 2007.] as the case may be, and every person appointed so to act shall exercise the powers and perform the duties conferred and imposed by this Act or any other law in force on the Commissioner or [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted by Act No.25 of 2007.] and be subject to all the liabilities, restrictions and conditions to which the Commissioner or [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted by Act No.25 of 2007.] is liable and shall receive a monthly salary not exceeding the salary payable to the Commissioner or [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted by Act No.25 of 2007.] as the Government shall determine.Disqualification of the Commissioner and the [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted by Act No.25 of 2007.].
