Section 51(3) in The Maharashtra Municipal Corporations Act, 1949
(3)The Standing Committee shall, subject to the provisions of sub-section (4), sanction such statement either as it stands or subject to such modifications as it deems expedient.[(4) No new posts of the officers and servants of the Corporation shall be created without the prior sanction of the State Government:Provided that, the decision of the Government on a proposal complete in ii respects, received from the Corporation for creation of posts shall be communicated the Corporation within ninety days from the date of the receipt of such proposal by the Government.]
