Section 76 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
76. Appointment of other Officers and servants.
(1)A Council may, with the sanction of the Director, create such posts of officers and servants other than those specified in sub-sections (1) and (2) [of Section 75] [These words were substituted for the words 'of the last proceeding section' by Maharashtra 38 of 1971, Section 4.] as it shall deem necessary for efficient execution of its duties under this Act.(2)[ Subject to the provisions of sub-section (3), the qualifications, pay, allowances and other conditions of service and the method of recruitment of any such officers and servants, excluding the posts equivalent to Class IV posts in the State Government, shall be determined by general or special order made by the Director in this behalf. In case of posts equivalent to Class IV posts in the services of the State Government, the qualifications, pay, allowances and other conditions of service and method of recruitment shall be determined by bye-laws made by the Council in this behalf.(3)Subject to any general or special orders, which may, from time to time, be made by the State Government in this behalf, appointments to the posts created under sub-section (1), shall be made by the Chief Officer from the list of the candidates selected by such selection authority or such other body, as the State Government may, by general or special order, specify.] [These sub-sections were substituted by Maharashtra 18 of 1993, Section 13.](4)[ No Council shall employ any person, who has not completed fifteen years, to serve as a member of its sanitary staff.] [Sub-section (4) was added by Maharashtra 45 of 1975, Section 6.]
