Section 85(3) in Chennai City Municipal Corporation Act, 1919
(3)[ (a) Every appointment to any post included in Class I-A shall be made by the Stale Government.] [Substituted by Tamil Nadu Act 15 of 1965.](b)Every appointment [to any post included in Class I-B or Class II] [The expression 'Class I-A' were omitted by Tamil Nadu Act 15 of 1965.] shall be made by the council and shall be subject to confirmation by the State Government.(c)[ Appointments to all posts included in Class III and in Class IV and to all other posts not so included shall be made by the appointments committee consisting of the Mayor, the commissioner and two councillors elected by the council, which shall be established for the corporation subject to the by-laws, if any, made by the council] [Substituted by Tamil Nadu Act 3 of 1997.].]
