Section 18 in The Chandernagore Municipal Corporation Act, 1990
18. Establishment of the Corporations.
(1)The posts of officers and employees of the Corporation, other than those referred to in sub-section (1) of section [16] [Figures substituted by West Bengal Act 17 of 1995.], shall constitute the establishment of the Corporation.(2)The Corporation shall, by regulation, classify the posts of officers and employees constituting the establishment of the Corporation into such categories as it may consider necessary and shall maintain a Schedule of posts indicating the designation, grade and number of sanctioned posts within such category.(3)The Mayor-in-Council shall consider any proposal for revision in the schedule of posts and place the same with its recommendation, if any, before the Corporation for approval before that presentation of the budget estimate to the Corporation by the Mayor :Provided that no upward revision of the size of the establishment of the Corporation shall be made without the prior sanction of the State Government if the number of posts to be created in a year is more than one per cent, of the total number of posts comprised in the establishment:Provided further that no posts carrying a monthly salary of more than two thousand rupees or a salary rising by periodical increments to more than two thousand rupees shall be created without the sanction of the State Government.
