Section 46 in Jammu and Kashmir Municipal Corporation Act, 2000
46. Appointment of Joint/Assistant Commissioner and certain other officers.
(1)The Government may, if in its opinion it is expedient to do so in the public interest, appoint a person or persons to be called Joint/Assistant Commissioner to assist the Commissioner appointed under section 45 for the efficient performance of the functions of the Corporation and they shall be governed by such conditions of service as may be fixed by the Government from time to time.(2)Subject to the approval of the Corporation and rules made in this behalf the Joint/Assistant Commissioners appointed under sub-section (1) shall be subordinate to the Commissioner and shall exercise such powers and perform such duties as may be conferred and imposed upon the Commissioner under this Act and are further delegated to them by the Commissioner.(3)There shall be a Legal Advisor-cum-Prosecutor to aid and advice the Corporation in all legal matters, to be appointed by the Corporation, by deputation on such terms and conditions as may be prescribed.
