Section 75 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
75. Appointment of Chief Officer, Engineer, Water Works Engineer, Health Officer, Auditor, [Education Officer and Fire Officer] [These words were substituted for the words 'and Education Officer' by Maharashtra 26 of 1990, Section 3(b).] and certain other officers.
- [(1) There shall be a Chief Officer for every Council who shall be an officer deputed by the State Government to the Municipal Council from the cadre of Chief Officers or any other officer holding equivalent post in the State Government appointed on deputation.] [Substituted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.](1A)[ The State Government may create a post of Additional Chief Officer in A-Class Municipal Councils and appoint a suitable person on that post, who shall, subject to the control of the Chief Officer, exercise all or any of the powers and perform all or any of the duties and functions of the Chief Officer, as may be specified by the Collector.(1B)Every person so appointed as an Additional Chief Officer shall be subject to the same liabilities, restrictions and terms and conditions of service which the Chief Officer is subjected to as per the provisions of this Act.] [Sub-section (1A) was inserted by Maharashtra 15 of 2012, Section 10(a), (w.e.f. 4-8-2012).](2)A Council, may, with the sanction of the Director, and if so required by the State Government, shall create all or any of the following posts, namely:(i)a Municipal Engineer;(ii)a Water Works Engineer;(iii)a Municipal Health Officer;(iv)a Municipal Auditor;(v)a Municipal Education Officer;(va)[ a Municipal Fire Officer;] [This clause was inserted by Maharashtra 26 of 1990 Section 3(a).](vi)[ an Assessor and Collector of Taxes;] [This clause was inserted by Maharashtra 18 of 1993 Section 12(a).](vii)[] [This clause was renumbered by Maharashtra 18 of 1993, Section 12(b).] any other Officer as may be designated by the State Government in this behalf.(3)[Subject to the provisions of Section 75A, the qualifications] [These words were substituted for the words 'The qualifications' by Maharashtra 38 of 1971, Section 2(1).], pay, allowances and other conditions of service and the method of recruitment of the Officers specified in [sub-sections (1), (1A) and (2)] [These words, figures, brackets and letter substituted by Maharashtra 15 of 2012, Section 10(b), (w.e.f. 4-8-2012).] shall be regulated by rules made by the State Government in this behalf.(4)Subject to the provisions of [Section 75A,] [This was substituted for 'sub-sections (5) and (6)' by Maharashtra 38 of 1971, Section 2(2).] the power of making appointment to the posts specified in sub-sections (1) and (2) shall vest in the Council.[* * *] [Sub-section (5), (6) and (7) were deleted by Maharashtra 38 of 1971, Section 2(3).]
