Section 90(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner shall lay before the [standing committee on taxation and finance] [Substituted for 'central committee', by Tamil Nadu Act 22 of 1971.] a schedule setting forth the designations and grades of the officers [other than Class I-A Officers] [Inserted by Tamil Nadu Act 15 of 1965.] and servants who should in his opinion constitute the corporation establishment, and embodying his proposals with regard to the salaries, fees and allowances payable to them:Provided that nothing contained in the schedule or proposals aforesaid shall be inconsistent with the rules or by-laws referred to in sub-section (1) of section 86.
