Section 50(4) in The City of Nagpur Corporation Act, 1948
(4)any appointment made within his power by the [Commissioner] shall be reported for its information to the [Standing Committee].[(2) Any authority competent to make an appointment under sub-section (1) may employ by transfer to the service of the Corporation any person from the service of another Municipal Corporation or Municipal Committee in the [Maharashtra State] with the consent of such person and the other Corporation or Committee.
