Section 72(1) in Tamil Nadu District Municipalities Act, 1920
(1)On the occurrence of a vacancy in, or after the creation of, an office of health officer, [engineer, electrical engineer, or assistant electrical engineer] [These words were substituted for section 3 of the Tamil Nadu District Municipalities and Local Boards (Amendment) Act, 1938 (Tamil Nadu Act XVIII of 1938) for the words 'engineer or electrical engineer' as substituted for the words 'or engineer' by section 2(iv) of the Tamil Nadu District Municipalities and Local Boards (Amendment) Act, 1938 (Tamil Nadu Act XVIII of 1938).], an appointment shall be made thereto by the council subject to the approval of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] within four months from the date on which the vacancy occurred or the office was created or, in the event of any appointment so made by the council not being confirmed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] within thirty days of the date of the receipt by the council of the orders of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950].
