- [(1) Subject to the forgoing provisions of this Chapter and the rules made under Section 337 or any other provision of this Chapter, the State Government shall appoint-(i)one Commissioner for every Municipal Corporation;(ii)such number of Additional Commissioners or Deputy Commissioners for every Municipal Corporation as may be determined;(iii)one Commissioner for every Municipal Council;(iv)an Executive Officer for every Municipal Board;(v)a Secretary for every Municipal Corporation or Municipal Council which resolves to appoint a Secretary in addition to the Commissioner; and(vi)any other administrative officer by any name and designation as deemed necessary; and][(1-A) The State Government may, by notification in the Official Gazette, delegate such of the powers, functions or duties of the Commissioner of the Municipal Corporation to an Additional Commissioner or a Deputy Commissioner appointed under clause (ii) of sub-section (1), as it may think fit.] [Inserted by Act No. 13 of 2015, dated 22.4.2015.](2)All officers and servants appointed under Section 333 or 335 or under any other provisions of this Act shall be subordinate to the Chief Municipal Officer, Commissioner and Executive Officer respectively in Municipal Corporation, Council and Municipal Board.(3)In addition to any duties imposed upon or delegated to him by or under this Act, a Chief Municipal Officer [*****] [Deleted vide Notification No. F. 2(33) Vidhi/2/2011, dated 22.9.2011. Published in Rajasthan Gazette Exty. Point 4(A), dated 22.09.2011 w.e.f. 31.03.2011] shall, subject to the [overall control of the Chairperson and general or special orders of the State Government in this behalf] [Substituted 'overall control of the Municipality' by Act No. 31 of 2017, dated 18.5.2017.]-(a)watch over the financial and executive municipal administration of the Municipality,(b)take prompt steps to remove any defect or irregularity brought to his notice in the course of the audit of the municipal accounts or pointed out in the audit report,(c)report all cases of fraud, embezzlement, theft or loss of municipal money or property,(d)supply any return, statement, account or report or any other document in his charge or a copy thereof requisitioned by the Corporation or Council or Board, and(e)make an explanation in regard to subject under discussion at a meeting thereof but not vote 'upon' or make any proposition thereat.
