Section 87 in Chennai City Municipal Corporation Act, 1919
87. Time within which vacancy in certain posts must be filled up.
(1)If a vacancy occurs in any office included in [***] [The expression 'Class 1-A' were omitted by Tamil Nadu Act 15 of 1965.] Class I-B or Class II, or any new office in Class I-B or Class II is created, the council shall, within three months, appoint any qualified and suitable person to hold such office.(2)If the State Government refused to confirm the appointment so made, the council shall appoint some, other qualified and suitable person within forty-five days from the receipt of the order refusing confirmation.(3)In default of any appointment being made in accordance with sub-section (1) or sub-section (2), as the case may be, the State Government may appoint a person who in their opinion; is qualified and suitable to hold the office and such person shall be deemed to have been appointed by the council.(4)Pending an appointment under sub-section (1) or sub-section (2), the council may appoint a person to hold the office temporarily and assign to him such salary as it may think fit:
