Section 94(2) in The Chhattisgarh Municipalities Act, 1961
(2)[ Every Council not falling under sub-section (1) shall subject to rules framed under Section 95, appoints a Sanitary Inspector, a Sub-Engineer, a Revenue Inspector and an Accountant and may appoint such other officers and servants as may be necessary and proper for the efficient discharge of its duties:Provided that such Council may appoint a part time Health Officer or an Engineer on such terms and conditions as the State Government may approve in this behalf.] [Substituted by M.P. Act No. 15 of 1979.]
