(2)[Subject to the provisions of sub-section (1)] [Words 'Until the cadre of common municipal service for the State is constituted under sub-section (1) of section 54, aria subject to the provisions of sub-section (1)' omitted by section 14 of the West Bengal Act 16 of 2002, w.e.f. 2.9.2002.] of this section, the Board of Councilors may, at a meeting, determine which of the officers referred to in sub-section (1) of this section are necessary for a Municipality, and, with the prior sanction of the State Government, create posts of such officers and fix the salaries and allowances to be paid and granted to such officers.
