Section 85 in Chennai City Municipal Corporation Act, 1919
85. [ Corporation establishment. [Substituted by sect ion 49 of the Madras City Municipal (Amendment) Act. 1961 (Tamil Nadu Act 56 of 1961.]
(1)[In addition to the other officers appointed under sub-section (2) of section 7], the corporation establishment shall consist of the following classes of officers, namely:-Class I-A. - A health officer, an engineer, an electrical engineer, a waterworks engineer, a drainage engineer, a revenue officer, a chief accounts officer and an educational officer.Class 1-13. - Officers, who in the opinion of the council are of a status equivalent to the status of Class I-A officers appointed to serve under the corporation.Class II. - Assistants to Class I-A and Class I-I3 officers.Class III. - All other persons (not being persons holding post in a service classified by the council as a last grade service) appointed to service under the corporation.Class IV. - All persons holding posts in a service classified by the council as a last grade service.(2)All Class I-A and Class I-B officers shall be heads of departments working under the commissioner.(3)[ (a) Every appointment to any post included in Class I-A shall be made by the Stale Government.] [Substituted by Tamil Nadu Act 15 of 1965.](b)Every appointment [to any post included in Class I-B or Class II] [The expression 'Class I-A' were omitted by Tamil Nadu Act 15 of 1965.] shall be made by the council and shall be subject to confirmation by the State Government.(c)[ Appointments to all posts included in Class III and in Class IV and to all other posts not so included shall be made by the appointments committee consisting of the Mayor, the commissioner and two councillors elected by the council, which shall be established for the corporation subject to the by-laws, if any, made by the council] [Substituted by Tamil Nadu Act 3 of 1997.].]
