Section 29 in Andhra Pradesh Municipalities Act, 1965
29. Appointment of Commissioner.
(1)The Government shall appoint a Commissioner for a municipality who shall be the executive authority of that municipality.Provided that person holding office as Commissioner or Executive Officer, as the case may be, of a municipality immediately before the commencement of this Act, shall be, deemed to have been appointed by the Government as Commissioner under this sub-section.(2)In the case of any municipality where it is considered necessary to do so, the Government may also appoint a Deputy Commissioner to assist the Commissioner.(3)The classification and methods, recruitment, conditions of service including pay, allowances and disciplinary conduct of the officers appointed under sub-sections (1) and (2) shall be subject to the rules made under Section 72:Provided that the conditions of service, including pay and allowances of a person holding office as Commissioner or Executive Officer, as the case may be, of a municipality immediately before the commencement of this Act shall not be varied to his disadvantage.(4)The Government shall pay, out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contributions, if any, towards the provident fund, or provident-cum-pension fund of the officers appointed under Sub-section (1) or sub-section (2), as the case may be.(5)The withdrawal of any officer appointed under Sub-section (1) or Sub-section (2) from any municipality shall be governed by the provisions of Sub-section (2) of Section 72.
