Section 51 in The City of Nagpur Corporation Act, 1948
51. Acting appointments.
(1)The authority competent to appoint any officer or servant may -(i)appoint him in a vacant post on which no other municipal officer or servant holds a lien;(ii)grant him such leave as may be due to him under the rides or by-laws framed in this behalf; and(iii)appoint any person to act in the place of such officer or servant upon the conditions laid down in the said rules or by-laws :Provided that -(a)when the acting period exceeds four months, the acting officer or servant shall possess the qualifications prescribed in the rules or by-laws, if any, for the particular post;(b)any appointment of a person to act as City Engineer, Health Officer or Municipal Secretary may be disallowed by the State Government, and shall be null and void from the date the order disallowing it is communicated to the Corporation.(2)A person appointed under this section to act for any officer or servant shall, while so acting, perform the same duties and exercise the same powers and be subject to the same liabilities, restrictions and conditions to which the said officer or servant is liable; and shall receive such pay and allowances as-may be provided in the rules or by-laws.
