Section 106(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Subject to such conditions as may be prescribed a Corporation may from time to time create one or more of the following posts, as it may consider necessary, in connection with its affairs namely,(i)Deputy Municipal Commissioner;(ii)Assistant Municipal Commissioner;(iii)[ Mukhya Abhiyanta] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).];(iv)Nagar Swasthya Adhikari;(v)Mukhya Nagar Lekha Parikshak; and(vi)other posts of officers, staff and other servants necessary for the efficient discharge of its functions:Provided that where the State Government orders to the effect that the Corporation do create a post, it shall be obligatory for the Corporation to create such post:Provided further that a post created under the first proviso shall not be abolished without the sanction of the State Government.
