Section 4(2) in Chhattisgarh Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, 2007
(2)Notwithstanding anything contained in these rules, there shall be one post of Private Secretary for Mayor in every Municipal Corporation, who shall be appointed by the appointing authority on contract, Deputation or by transfer with the consent of Mayor or as he deems appropriate. In case of appointment on contract basis qualification of Private Secretary will be Company Secretary, Chartered Accountant or equivalent to Specialisation in Management. Municipal Corporation shall determine other conditions of contract appointment with prior approval of the Government.
