Section 75(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)A Council, may, with the sanction of the Director, and if so required by the State Government, shall create all or any of the following posts, namely:(i)a Municipal Engineer;(ii)a Water Works Engineer;(iii)a Municipal Health Officer;(iv)a Municipal Auditor;(v)a Municipal Education Officer;(va)[ a Municipal Fire Officer;] [This clause was inserted by Maharashtra 26 of 1990 Section 3(a).](vi)[ an Assessor and Collector of Taxes;] [This clause was inserted by Maharashtra 18 of 1993 Section 12(a).](vii)[] [This clause was renumbered by Maharashtra 18 of 1993, Section 12(b).] any other Officer as may be designated by the State Government in this behalf.
