Section 117 in The Orissa Municipal Corporation Act, 2003
117. Officers of the Corporation.
(1)Save as otherwise provided in this Act, the Corporation may have the following officers, namely :-(a)Deputy Commissioner,(b)City Engineer,(c)City Health Officer,(d)Chief Finance Officer,(e)Chief Auditor,(f)Law Officer,(g)Secretary,(h)Deputy Secretary,(i)Recovery Officer,(j)Environment Officer, and(k)Such other officers as may be prescribed.(2)In addition to the officers specified in Sub-section (1) the Corporation may have the officers of various categories who, in the opinion of the Corporation, shall discharge functions in the supervisory capacity as would be assigned to them and such as determined from time to time with the previous sanction of the Government.(3)Every Corporation may with the previous sanction of the Government and subject to the provisions of this Act and the rules made thereunder determine its establishment.(4)Officers specified in Sub-section (1) shall be appointed on such terms and conditions and for such period as may be determined by the Government, from among persons who are in the service of Government for a renewable period of three years and who shall be removable from the Corporation by the Government at any time on grounds of inefficiency, misconduct or negligence in duties, either suo motu, or if so resolved by the Corporation by two-thirds majority of the total members of the Corporation.(5)Save as otherwise provided in this Act and except the officers mentioned in Sub-section (1), all other posts of officers and employees of the Corporation shall be classified into Groups 'A', 'B', 'C', and 'D' on the basis of the scales of pay of such posts.(6)Appointments to all posts in Group 'C' except the posts of Establishment Officer, shall be made by the Corporation and in Group 'D' shall be made by the Commissioner subject to the provisions of bye-laws, if any, made by the Corporation.(7)The post of Establishment Officer shall be filled up by Government from the cadre of Local Fund Service.
