43. Cadres of common municipal services, appointments etc.
(1)The State Government may constitute cadres of common municipal services of such officers of municipality referred to in sub-section (1) of Section 36 and other employees as may be determined by that Government from time to time.(2)The Director of Local Bodies shall be the appointing authority of all officers borne in the cadres of common municipal services and shall be the authority to transfer such officers and other employees of the municipality from one Municipality to another.E. State Municipal Vigilance Authority
