Section 36(5) in Arunachal Pradesh Municipal Act, 2007
(5)Until cadres of common municipal services for the State are constituted under subsection (1) of section 43, the Empowered Standing Committee may determine which of the posts of officers referred to in sub-section (1) of this section are necessary for a Municipal Council or a Nagar Panchayat, and, with the prior approval of the State Government, create posts or, and appoint, such officers and fix the salaries and allowances to be paid to such officers.
