Section 73 in Tamil Nadu District Municipalities Act, 1920
73. [ Filling up of appointments other than those specified in sections 12-C and 72. [This section was substituted for the original section 73 by section 12 of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).]
- Save as provided in sections 12-C and 72, appointments to all posts under the municipal council, the pay or the maximum pay of which exceeds [fifty rupees] per mensum shall be made [by a committee consisting of a chairman, the commissioner and one member elected by the council] [These words were substituted for the words 'by the council' by the Madras District Municipalities (Amendment) Act, 1935 (Madras Act XVIII of 1935).] and appointments to all other posts under the council shall be made by the executive authority, subject to [any rules (including rules for the representation of different communities) which the [State Government] [These words were substituted for the words 'any rules which the Local Government may make in this behalf by section 4 of the Madras District Municipalities (Second Amendment) Act, 1934 (Madras Act IV of 1935).] may make in this behalf:]Provided that in case of emergency-(a)the executive authority may appoint temporarily such officers and servants as may, in his opinion, be required for the purposes of this Act and the employment of whom for any particular work has not been prohibited by any resolution of the municipal council; and(b)every appointment made under clause (a) shall be reported by the executive authority to the council at its next meeting.]
