Section 76A(a) in Tamil Nadu District Municipalities Act, 1920
(a)the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by notification, take power to appoint the health officer, [the municipal engineer, the municipal electrical engineer or the assistant municipal electrical engineer] [These words were substituted by section 5(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1945 (Tamil Nadu Act XXIII of 1945), re-enacted permanently by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948)for the words 'the municipal engineer or the municipal electrical engineer' as substituted for the words 'or the municipal engineer' by section 2(vi) of the Madras District Municipalities and Local Board (Amendment) Act, 1938 (Madras Act XVIII of 1938).] in the case of any municipality or class of municipalities;
