Section 137(5) in Greater Hyderabad Municipal Corporation Act, 1955
(5)[ no new posts, whether permanent or temporary, shall be created,-(i)[without the sanction of the Standing Committee and the Government] in respect of the posts upto and inclusive of an upper division clerk or any equivalent post carrying the same or similar scale of pay;(ii)[without the sanction of the Corporation and the Government] [Substituted by Act No.3 of 1994.] in respect of the posts upto and inclusive of a Superintendent or any equivalent post carrying the same or similar scale of pay;(iii)without the sanction of the Government in respect of all other posts;]
