Section 45 in Jammu and Kashmir Municipal Corporation Act, 2000
45. Appointment of Commissioner.
(1)The Government shall, by notification, in the Government Gazette, appoint a Class I Officer of the Government having a service of not less than fifteen years, as the Commissioner of the Corporation.(2)Subject to the provisions of sub-section (3) the Commissioner so appointed shall hold office for a term of three years in the first instance:Provided that his appointment may be renewed for a term not exceeding three years:Provided further that no officer who has attained the age of superannuation shall be appointed or continue as Commissioner.(3)The Government:-(a)shall recall the Commissioner if at a special meeting of the Corporation called for the purpose, a resolution for such recall has been passed by a majority of not less than two-thirds of the total number of members:(b)may in the public interest recall the Commissioner at any time during the term of his appointment.
