Section 85 in Karnataka Municipal Corporations Act, 1976
85. Special appointments.
- The corporation may appoint,-(a)special health officers for the purpose of making investigations and proposing preventive or remedial measures with special reference to the occurrence of any unusual mortality or the prevalence or apprehended out break of any dangerous disease within the city;(b)engineers, architects or experts in town improvement or town planning for the purpose of preparing, executing or supervising any scheme of work undertaken by the corporation;(c)special revenue officers for the purpose of introducing a new tax or discharging any duty connected with the revenue administration of the corporation:Provided that,-(i)no such special office shall be created without the sanction of the Government;(ii)the period of duration of any such officer, the salary, the allowances and the conditions of service attaching thereto shall be fixed by the corporation, subject to the sanction of the Government, and shall not be varied without the like sanction.
