Section 71 in Tamil Nadu District Municipalities Act, 1920
71. [ The secretary, the health officer and the engineer. [This section was substituted for the original section by section 53 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
(1)[In any municipality which is neither included in Schedule IX nor notified under sub-section (1) of section 12-C], a post of secretary may be sanctioned by the council.(2)Any municipal council, by special resolution, may, and every council which during three consecutive years has realised an income of one hundred thousand rupees from ordinary receipts, shall, if so required by 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], sanction a post of health officer and a post of municipal engineer.(2A)[ Any municipal council which has undertaken the generation, transmission, or supply of electrical energy, by special resolution, may, and if so required by the [State] [This sub-section was inserted by section 2(ii) of the Madras District Municipalities and Local Boards (Amendment) Act , 1938 (Madras Act XVIII of 1938).] Government shall, sanction a post of municipal electrical engineer. Any such municipal council, if so required by the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, shall also sanction, by special resolution, one or more posts of assistant municipal electrical engineer.](3)The salaries of these officers shall be fixed by the municipal council subject to the approval of the State Government.(4)Every secretary, health officer, [engineer, electrical engineer or assistant electrical engineer] [These words were substituted by section 2(ii) 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 'engineer or electrical engineer' as substituted for the words 'or engineer' by section 2(iii) of the Tamil Nadu District Municipalities and Local Board (Amendment) Act, 1938 (Tamil Nadu Act XVIII of 1938).] shall devote his whole time to the duties of his office and shall not engage in any other profession, trade or business.]
